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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)No Officer-in-Charge of an institution of a Children's or Special Home shall quit the institution or hand over charge of the Home without having obtained the previous permission of the Commissioner, Women and Child Development.