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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The institution and the infrastructure already available with the State Government as under the Juvenile Justice, Act, 1986 shall be suitably used for implementing the Act.