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 78(11)] [Section 78] [Entire Act] State of Maharashtra - Subsection Section 78(11)(d) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (d)The order of adoption shall be signed by the Principal Magistrate besides at least one of the two members of the Board.