Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (9)The members of the Committee, and the social workers of the Board, shall be eligible for appointment as such for maximum two terms.
