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

State of Maharashtra - Subsection

Section 59(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)A complaint shall be lodged with the Police Station along with the details and description of the child, identification marks, photograph, the details of parents address, offence for which he had been placed in the institution etc., immediately by issuing search warrant in Form XIV.