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 8(18)] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(18)(b) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (b)that the child has been produced before the Committee within a period of twenty-four hours;