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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(13) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(13)The Police shall maintain a list of approved Non-Governmental Organizations functioning in their respective jurisdiction and shall monitor the activities to prevent child trafficking, illegal adoption, keeping children unauthorisedly. The police shall send a monthly report to the Board about the children who are kept unauthorisedly in such institutions.