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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(30) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(30)In case the juvenile has to be transferred to the parents or guardians or fit persons or institution the Board shall pass an escort order and ensure that the escort order has been complied within a period of seven days or such extended period as may be allowed by the Board.