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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)The period of such leave shall be deemed to be part of the period of placement in the institution. The time which lapses after the failure of a child or juvenile to return to the institution within the stipulated period shall be excluded in computing the period of his placement in the institution.