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

State of Maharashtra - Subsection

Section 18(13) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(13)The internal management, functions and responsibilities of the after-care home and the standards and nature of services to be maintained by it shall be regulated by the instructions as issued from time to time by the Government.