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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(12) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(12)Whenever the Committee orders a child to be kept in institution, it shall forward to the Officer-in-Charge of such institution a copy of its order in Form VIII with particulars of the parents or guardian and previous record.