Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Maharashtra - Subsection Section 77(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (6)A juvenile/child shall be produced before the Competent Authority within a period of 24 hours of taking charge excluding the journey time.
