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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(5)(h) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(h)Clothing to be worm by persons designated to deal with children under the Act.-Wherever possible, all such persons shall, except at the time of arrest, only wear civil clothes and not a uniform unless specific circumstances require the said officer to wear a Police uniform in the interest of the child. However, they shall at all time have on their person, an identification that shall be produced on demand.