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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)A child to be placed under short-term foster care shall be done according to the procedure laid down in clause (f) of sub-rule (10) of rule 78, and the short-term foster care period shall not exceed four months.