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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(11)(g) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(g)The order shall also include provision for a periodic follow up report either by the Probation Officer or case worker or adoption agency to ensure the well being of the child and the period of such follow up shall be three years, six monthly in the first year and annually for the subsequent two years.