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

State of Maharashtra - Subsection

Section 77(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)Whenever an intimation is received by the police about the existence of an abandoned infant, the police shall with the assistance of approved Non-Governmental Organizations or a Social Worker take charge of the infant and arrange to provide immediate medical assistance and subsequently place the child in an Foundling Home if available or to the care of a fit person or fit institution. The police shall immediately send a report to the Committee.