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 78] [Entire Act] State of Maharashtra - Subsection Section 78(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (5)The scrutiny for adoption shall be done independently by an agency recognized for this purpose.
