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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)On the release of any juvenile on license, copies of the order of release on license shall be sent to the parent or guardian and the Probation Officer who will supervise the juvenile during the license period by the Superintendent to the competent authority under whose orders the juvenile was kept in the institution.