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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(x) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(x)Any breach of a bond or undertaking or of both given under sub-rule (vi) above shall render the child liable to be brought before the Competent Authority who may, pass an order directing the child to be sent back to the institution from where he was discharged by issuing an order to that effect.