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[Cites 0, Cited by 0] [Section 20(10)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(10)(h) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(h)Verification by the Office-in-Charge of the order of the Board or the Committee, identification marks of the child, entries in the register, cash and other valuables etc.