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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)The parent or guardian shall arrange to escort the child from and to the institution and bear the travelling expenses. In exceptional cases or during an emergency, the Officer-in-Charge may arrange to escort the child to the place of the family and back.