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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Admission of child can be acquired by the police or any authorized person as mentioned in the Act on a written requisition addressed in Form XVIII to the Officer-in-Charge of the Home.