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

State of Maharashtra - Subsection

Section 40(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)If the Officer-in-charge considers that granting of such leave is in the interest of the juvenile or child, he shall call for a report of the Probation Officer and forward the case to the Competent authority.