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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)While issuing an order of sanctioning the leave of absence or release on license the Competent Authority shall clearly mention the period of leave and condition attached to the leave order. If any of these conditions are not complied with during the leave period, the child or juvenile may be recalled to the institution by the competent authority.