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

State of Maharashtra - Subsection

Section 18(12) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(12)The Superintendent of the after care home in which the juvenile or child is placed shall periodically submit a detailed progress report on the juvenile or child to the classification committee till the juvenile is reintegrated into the community.