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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2)(d) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)To visit regularly the residence of the juvenile or the child under their supervision and also places of employment or school attended by such juvenile or the child and to submit fortnightly reports as prescribed in Form I and Form XIII;