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

State of Maharashtra - Subsection

Section 8(22) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(22)Whenever a child is ordered in Form VIII, to be placed in a Home, the Committee shall substantiate the reasons for the non-application of community-based services and assistance. However, the placement of a Child in an institution shall be for a shortest duration to prevent a child, from delinking from the family.