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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Children with special needs, referred to other specialized services or institutions run by recognized voluntary organizations, shall be covered under the sponsorship scheme under this Act so that the child is covered with costs on referral.