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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Persons through whom a child alleged to be in conflict with law may be produced before the Board-
(a)The officers of the Special Juvenile Police Unit;
(b)Any Police Officer;
(c)The child herself/himself;
(d)Any recognized voluntary organization willing to take responsibility.