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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(33) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(33)The State Government shall recognise the registered voluntary organisations, to supervise and submit periodical reports, as directed by the Board regarding the orders passed under clauses (b) and (c) of sub-section (1) of section 15 of the Act.