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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Procedure.-Need assessment of child shall be done by a child psycho-logist or trained social worker within four days of arrival of the child in the contact. All other procedures may be such as prescribed in Chapter III of these Rules.