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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(6)The occupier or manager of such place of safe custody shall give every facility to the inspecting officer and the others as stated above who visits the juvenile or child for the purpose of making inquiries into his case.