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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(12) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(12)All withdrawals shall be made by cheques or requisitions, as the case may be, singed by the secretary-cum-treasurer in the case of amounts not exceeding rupees one thousand and signed duly the by the secretary-cum-treasurer and other member of the board of management to be nominated by the Board of Management.