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 20] [Entire Act] State of Maharashtra - Subsection Section 20(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (4)A brief orientation shall be given to the child on induction, to remove any inhibition from the mind of the child or juvenile.
