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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(20) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(20)The inquiry shall be completed within four months unless special circumstances do not permit to do so in the interest of the child, and for which a written extension is taken by the inquiring officer or the agency under sub-section (2) of section 33.