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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(2)(g) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)To create linkages between various agencies working in the tiled of social welfare for coordination and cooperation. To bring the inmates in the main stream of the society;