Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(1)(h) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (h)Sufficient number of latrines with working taps, buckets and jugs in the proportion of at least one latrine for seven children.