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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(11)(a) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(a)After receiving an application from a recognized agency for adoption, the Board shall call for an independent enquiry by a recognized scrutiny agency, which shall submit its report within a period of two weeks.