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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(3)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The tenure of the non-official members shall be for a period of 3 years. The non-official member may be terminated by the Collector after giving reasonable opportunity.