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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)The members of the Board and Committee and social workers of the Board, shall not be directly associated with, any placement of adoption services that will have conflicting interest with the welfare of the child.