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

State of Maharashtra - Subsection

Section 6(34) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(34)The offences against the juvenile or child specified in sections 23, 24, 25 and 26 shall be either bailable or non-bailable or otherwise, shall apply on the Police, the Board and the concerned accordingly.