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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Education shall be provided outside the institution wherever possible in formal schools run by the State/State-aided Institutions/Institutions recognized by the State. Such education shall be provided by qualified teachers through programmes integrated with the education system of the country so that, after release, children may continue their education without difficulty.