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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Maharashtra - Subsection

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

(vi)There shall be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.