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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Communication and correspondence between the children in the Home and parents or guardians shall not be subjected to strict scrutiny unless the activities or the antecedents of the parents of the child or the child warrants such scrutiny.