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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The transport of children shall be carried out at the expense of the administration in conveyances with adequate ventilation and light, in conditions that in no way subjects them to hardship or indignity. Children shall not be transferred from one institution to another arbitrarily.