Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(9) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(9)The deserving cases the Officer-in-Charge may provide the juvenile or child with such small tools or books as may be necessary, to start a business subject to such maximum cost as may be fixed by the institution and recommended by the Classification Committee.