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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(32) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(32)Whenever the Board orders a juvenile to be detained in an institution it shall forward to the Superintendent of such institution a copy of each judgement or, as the case may be, order of detention in Form VIII along with previous record.