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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The Board may as far as possible hold its sitting in the premises of an Observation Homes or any other suitable place on such days and at such time as may be fixed by the Board from time to time.