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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Whenever a charge of a child is taken by the Police, the child shall be referred to the Juvenile/Child Welfare Officer for investigation, who in turn will after a preliminary enquiry arrange to produce the juvenile/child before the Competent Authority as the case may be.