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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(11)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)Authorisation letter from the authorised signatory of the agency, authorising the social worker to file the application before the Juvenile Justice Board;