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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The appointment of Chairperson/Member may be terminated by the State Government at any time in accordance with the provisions of sub-section (4) of Section 29 of the Act.