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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The institution shall ensure that each child is physically able to participate in the available programmes of physical education. Remedial physical education and therapy shall be offered, under medical supervision, to children needing it.