Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The grants-in-aid may be admissible at such rates, which shall be sufficient to meet the prescribed norms in such manner and subject to such conditions as may be determined by the State Government from time to time.