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[Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(3)(a) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(a)to implement programmes for the welfare and rehabilitation of children and which do not fall in any of the Central Government or State Government or any other scheme;