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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(e)"Competent Authority" means in relation to children in need of care and protection, a Child Welfare Committee and in relation to a child in conflict with law, a Juvenile Justice Board. It also includes the Commissioner, Women and Child Development in both the cases :