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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(2)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)Tb accompany children wherever possible, from the office of the board to observation home, special home, children's home or lit person, as the case may be;