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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Any individual or a suitable place or institution, the occupier or manager who is willing temporarily to receive a child in need of care, protection or treatment for so long a period as may be necessary, be recognized by the Competent Authority as fit person or fit institution.