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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The tenure of the Committee shall be three months in case of diet Committee and Campus Maintenance Committee. The tenure of other Committees shall be six months. No child shall be a member of more than two Committees.