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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(28) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(28)Voluntary admission : When a child voluntarily produces himself under action 32(1), before the Committee, the Committee shall obtain a written declaration in Form XVII confirming the child's choice to be admitted into the juvenile justice system.