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 77] [Entire Act] State of Maharashtra - Subsection Section 77(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (9)As soon a juvenile is taken charge by the police an intimation shall be sent to the Probation Officer and his/her parent/guardian.
