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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government shall create a minimum one Special Juvenile Police Unit at the district which shall operate as a Centre for Comprehensive First Contact Care for children under the Act.