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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(6)This may includes setting up of temporary homes (not exceeding 3 years) for a group of youths, who can be encouraged to learn a trade and contribute towards the rent as well as the running of the home.