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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(14) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(14)The Officer-in-Charge of an institution, certified as special home under subsection (2) of section 9 of the Act, shall be informed in advance by the Board before any juvenile or child is committed to it.