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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)The parent or guardian shall arrange to escort the juvenile or child from and to the Home or institution and bear the travelling expenses. In exceptional cases or during an emergency, the Officer-in-Charge may arrange to escort the child or juvenile to the place of the family and back.