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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)During the enquiry, if it is found that the child hails from the place outside the jurisdiction of the competent authority the competent authority shall order the transfer of the child to the competent authority having jurisdiction over the place of residence of the child.