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

State of Maharashtra - Subsection

Section 18(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)Where the Competent Authority is of the opinion that any institution other than an institution established under sub-rule (2) is fit for the reception of the juvenile or child to be sent there from the institution or home may be recognised as an After Care Home for the purposes of the Act.