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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The State Government may transfer the management of any State-run institution under this Act to a voluntary organization of repute that has the capacity to run such an institution and certify that said voluntary organization as a fit institution to won the requisite responsibilities.