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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The State Government shall constitute State, District or city level inspection teams for a period of three years to visit and oversee the day to day function of the Homes and give suitable direction to be followed by them.