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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)The Social Workers of the Board and the Members of the Committee shall have an experience in working in any one of the areas related to legal, health, education or other rehabilitation and developmental activities pertaining to children for at least three years.