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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(6)After the order of release on license in Form XX is issued by the Competent Authority, it shall be read out to the licensee and his signature obtained. The conditions on which he has been released on license shall be explained to him in detail.