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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(9)That the preventive measures will be taken by the person under whose care the juvenile/child is placed to see that the juvenile/child does not commit any offence punishable by the law in force in India.