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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)Based on the report of the Advisory Board, the State Government shall issue a notice on the Manager of the organization or institution and give a one month's time to the organization or institution to rectify its flaws and to settle its problems.