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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)Transit care. - The second shall be to facilitate a more settled setting for children in crisis who require transit care prior to long-term placement.