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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(2)(h) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(h)The Officer-in-charge of the institution shall be the custodian of important confidential documents, deeds agreements, personal files of staff, valuable articles of children etc.