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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The Officer-in-Charge may pursue any letter written by or to the juvenile/child and may for the reasons that he considers sufficient to refuse to deliver or issue the letter, may destroy the same after recording his reasons in a book maintained for the purpose.