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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)Before a juvenile or child is discharged from a home, as the case may be, and is sent to an After Care home, the Probation Officer or the Case Worker shall prepare a report regarding the need and nature of after-care assistance required by the juvenile or child, the period of such after care and supervision thereof.