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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(17) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(17)The Board while making an order placing a juvenile under the care of parent, guardian or other fit person, as the case may be, under clause (e) of sub-section (1) of section 15 may direct such parent, guardian or other fit person to enter into a bond in Form X with or without sureties.