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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The State Government may transfer the management of any State run institution under the Act to a fit institution of repute who has the capacity to run such institution. This should be done under a Memorandum of understanding for a specified period of time.