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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Admission of child in the Observation Home shall be made round the clock and the Officer In-charge of Observation Home is bound to receive the child irrespective of the time.