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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Such services shall be provided for physically challenged children, street children, sexually abused children, children with HIV/AIDS, children of prisoners, child prostitutes, children addicted to substances, terminally/ chronically ill children and any other such type of children.