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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)If a child is to be kept in Special Home beyond the date up to which the child was ordered to be kept in the institution, the formal order of the Juvenile Justice Board shall be obtained in advance to complete the academic or vocational training till the closure of the academic year.