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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(8)(d) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)the Police on taking charge of the juvenile has intimated to the Parents or guardians of the Juvenile, if available, and the concerned Probation Officer, as required under section 13, in Form II and III, respectively.