Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Maharashtra - Subsection Section 14(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (2)Chairperson and member of the Committee and social workers shall be given an honorarium as fixed by the State Government from time to time.
