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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(25) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(25)If the Board decides to commit a child to any institution against the report of the Probation Officer as contemplated under section 6 of the Probation of Offenders Act, 1958 (20 of 1958), the reasons for the same should be recorded in writing.