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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)After Care Homes may be set up to take care of children after they leave Special Homes and Children's Homes. These after care services shall be offered to all children/youth between the ages of 18-20 years in order to empower them and facilitate their smooth transition from institutional life into the community.