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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The children in conflict with law shall be released for community based correction by the Board in consultation with the Commissioner, W&CD, report of the Probation Officer and consent of the Officer-in-Charge. The Board shall call for the report of the Probation Officer.