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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)family and community-based re-integration shall be given priority. However, with due regard to the root cause and special circumstances of the case, exceptions may be made with reasons recorded in writing;