Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)A report shall be sent to the Commissioner, Women and Child Development immediately within twelve hours of the prevalence of epidemic either by e-mail or fax or by special messages.