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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(2)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)To visit regularly the residence of the juvenile/child under their supervision and also place of employment or school attended by such children and to submit regularly fortnightly reports in Form XII;