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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(e) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(e)Clothing, bedding and other articles not covered by the provisions of clauses (a), (b) and (c) shall, after being wash and disinfected, suitably stored. The superintendent shall be responsible for their safe custody. If the clothing's have been destroyed, he shall be provided with fresh clothing.