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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Maharashtra - Subsection

Section 15A(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)Newly admitted child shall be placed in the reception Unit, for a minimum period of fifteen days. The period may be extended by the officer concerned, till such time the child is treated for infectious diseases, addiction to drugs, Counselling etc.