Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)A Child of a minor mother may be allowed to stay in the Observation Home or Children's Home or Special Home, and shall be allowed to remain with the minor mother in that home till the date of discharge of mother.