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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)Any breach of a bond or undertaking or of both given under sub-rule (3) above shall render the child liable to be brought before the competent authority who may make an order directing the child to be sent to home.