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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(5)(g) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)Wherever possible, the State Government may make efforts to dovetail the After Care Home Programme with other State and Central Government Schemes that may enable the youth to take advantage of opportunities to secure a better future on his or her own.