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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The leave of absence for short period not exceeding seven days excluding the journey time may be recommended by the Officer incharge but such leave shall be granted by the Board in Form VII.