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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(xiii) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(xiii)In case the relative or other fit person fails to come to take charge of the child on the specified date, the child shall be taken to his ordinary place of residence by the escort of the concerned Home.