Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Maharashtra - Subsection Section 73(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (11)The juvenile shall preferably be sent to area or place of residence of his parent for community based correction.
