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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)The objective of these homes shall be to enable such children to adopt to the society and during their stay in these transitional homes these children will be encouraged to move away from an institution-based life to a normal one and to help the individual to make smooth adjustments to his post release environments;