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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The State Government may set up in every district or a group of districts, either by itself or by recognizing or certifying any of the Child Welfare Institutions as Children Home for children in need of care and protection in the manner specified under section 34 of the Act.