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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(12) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(12)The State Government shall recognize registered voluntary organizations to supervise and submit periodical reports and directed by the Board regarding the orders passed under clause (b) and (c) of sub-section (1) of Section 15 of the Act.