Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(21) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(21)Whenever a child is ordered to be released for community services or to participate in group Counselling or similar activities or under the care of any fit institution, the Committee shall direct the Probation Officer to effect supervision as prescribed for the period in the order and report to the Committee regularly in Form XIII.