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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(9)Wherever possible, the persons who are conducting any inquiry, shall only wear civil clothes and not to be in uniform unless specific circumstances require the said officer to wear a police uniform in the interest of the child. However, they shall at all times have on their person, an identification that shall be produced on demand.