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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)At the time of the release of such juvenile, the property or valuables kept in safe custody and the money deposited in the name of child shall be handed over to the child and an entry made in that behalf in the register. Such entry shall be signed by the Officer-in-Charge.