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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(11) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)The competent authority may, while making an order placing a child under the care of a parent or guardian or fit person, as the case may be, direct such parent or guardian or fit person to enter in to a bond in Form X with or without sureties.