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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(8)If the juvenile or child runs away from family during the leave period, the parents or guardians shall inform the Officer-in-Charge of the Home or institution immediately and try to trace the child or juvenile, and if found, send the child or juvenile to the Home or institution.