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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The State Government shall provide for the appointment of staff for the supervision, control and development of services under the Act including Commissioner, Deputy Commissioner, Accounts officers, Audit officers and ministerial staff as per requirement.