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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(10) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(10)The concerned police officer shall produce the copy of the First Information Report and other relevant documents before the Board at the earliest. If the original documents are not available, the attested copies shall be submitted at initial stage of the proceedings. However, in no case the proceeding shall be withheld for want of original documents.