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 17] [Entire Act] State of Maharashtra - Subsection Section 17(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (4)No child shall ordinarily stay in the Shelter Home or Drop-in-Centre for more than a year.
