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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2)(h) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(h)to operate a mobile Special Juvenile Police Unit which may be called upon by the concerned police station whenever a child is either apprehended or received under the Act;