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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)If the person suspected of sexually abusing a child is himself or herself a child then the child shall be referred to a specialized institution or any other such agency, for consultation/counseling who shall prescribe the appropriate course of action.