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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)After committal of a juvenile or a child by the competent authority to an institution recognised as a fit person or fit institution with collateral branches, the managers of such institutions may sent a juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile was committed.