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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)A report of misconduct should be presenter promptly to the competent authority, which should decide on it without undue delay. The concerned competent authority should conduct a thorough examination of the case.