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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The State Government shall create a fund at the State level under section 61 of the Act to be called the State Children's Fund (here in after referred to as "the fund") for the welfare and rehabilitation of the juvenile or child dealt with under the provisions of the Act.