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State of Madhya Pradesh - Section

Section 58 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

58. Religion.

- Every child shall be allowed to satisfy the needs of his or her religious and spiritual life, by performing/attending the services or prayers provided in the institution or by conducting his or her own prayers, and having possession of the necessary books or items of religious observance and instruction of his or her religion.