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 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)If the State Government is not satisfied with the working of the organization or institution, it may direct the Advisory Board to make inquiries regarding the same within a period of seven days.