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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)If the child is not traceable during the leave period then after due enquiries, the names of such child should be struck off after three months from the institution after the complaint has been registered in a police station. If the child or juvenile returns back after 3 months, he shall be admitted as a fresh inmate.