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 86] [Entire Act] State of Maharashtra - Subsection Section 86(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (8)That the person under whose care the juvenile/child is place shall arrange for the proper care, education and welfare of the juvenile/child.
