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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)Every child, except those in temporary care in the Observation Home, above the age of compulsory school education shall have the right to receive vocational training in occupations likely to prepare him or her for future employment.