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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)The Officer-in-Charge of the institution shall hold an enquiry on the incident and a report shall be sent to the Competent authority and other controlling authorities within twelve hours of the incidence. The report shall be sent either by a mail, fax, special messenger etc., as the case may be.