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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(5)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)One Junior Social Worker who is qualified or experienced as a para professional with a minimum of one year experience in dealing with children in especially difficult circumstances. (One of these two Social Workers shall be a woman);