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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(10) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(10)If the child or juvenile does not return to the Home or institution on expiry of the sanctioned leave, the Competent authority shall make inquiries and then refer the case to police for taking charge of the child or juvenile and bring him back to the institution.