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

State of Maharashtra - Subsection

Section 6(21) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(21)The Board shall ensure that no female child is taken in custody by police between sunset and sunrise; provided if the circumstances warrants, the police may take charge of female child during such time. The Board should ensure that the female child is kept under the care of a woman or a relative of the female child, who shall also be a woman or in a place of safety or in an Observation Home.