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[Cites 0, Cited by 0] [Section 23(8)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(8)(ii) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(ii)transferred to some other institution established, certified or recognized under section 8, 9, 34, 37 or 44 in accordance with the provisions of the Act and rules relating to discharge and transfer with the orders of the Competent Authority. Intimation of such discharge or transfer shall be given to the Board or the Committee as the case may be.