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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Children above compulsory school age who wish to continue their education shall be permitted and encouraged to do so, and every effort shall be made to provide them access to appropriate educational programmes.