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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(9)When a license has been revoked and the juvenile refuses or fails to report to the institution to which he was directed so to return, any police officer may on the orders of the concerned authority, arrest the juvenile without warrant and arrange him to be sent to the institution by issuing a Search Warrant in Form XIV.