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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)No child shall be admitted or kept in the Special Home without any valid placement order issued by the Juvenile Justice Board or any other competent authority exercising the powers of the Juvenile Justice Board.