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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Location. - The Shelter Home shall preferably be located in areas of high density of children in difficult circumstances such as Railway Stations, market Stations, market places and other commercial areas.