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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(10) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(10)The Officer-in-Charge may, subject to the approval of the competent authority, allow girls children to stay in the home of the institution after the period of their detention has expired, till alternative arrangements are made.