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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(12) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(12)The State Government shall recognise only those registered voluntary organisations which can provide the services of probation, Counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit and are willing and have the capacity, facilities and expertise to do so.