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

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)A child above shall not be kept in the police station and shall be taken to a place of safety till he is produced before the Committee, such as a recognized Drop-in-Centre or a Shelter Home or certified non-governmental organization, or to the Children's Home in that jurisdiction.