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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(b) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(b)If it consists of obscene pictures or literature, tobacco, snuff, opium, drug, liquor or perishable articles or trivial value, it shall be destroyed;