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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)If the parent or guardian is not available or in a position to enter into the agreement of execute a bond, the juvenile can still be sent for community based corrections by making proper arrangements for the juvenile to stay in an after-care home.