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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)If the child has been received by a Police person other than officers of the Special Juvenile Police Unit, she/he shall, as far as possible transfer the case of the child to the Special Juvenile Police Unit, or any other appropriate non-police person under Section 32 of the Act.