Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act] State of Maharashtra - Subsection Section 79(3)(e) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (e)A review of progress made by the child shall be done at regular intervals of not less than once in a year.