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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(c)"Child Welfare Officer" means a person appointed by the State Government to perform the duties and functions of the Child Welfare Officer as assigned under the rules and conferred with the powers of a probation officer and includes the probation officer;