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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(10) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)Whenever the Committee orders a child to be kept in an institution. It shall forward to the Officer-in-Charge of such institution a copy of its order in Form III with particulars of the home and parents or guardian and previous record.