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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)The Juvenile/child welfare officer or the head of the Special Juvenile Police Unit shall arrange for the escorting of the child to be produce before the Competent Authority through police in plain clothes or by volunteers from Non-Governmental Organizations.