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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The principal criterion for the separation of different categories of children, shall be the best suited care to the particular needs of the individuals concerned and the protection of their physical, mental and moral integrity anil well-being;