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

State of Madhya Pradesh - Subsection

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

(h)Establishing linkages with voluntary workers and organizations to facilitate rehabilitation and social reintegration of children and to ensure the necessary follow up;