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

State of Madhya Pradesh - Subsection

Section 54(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(9)Children shall be provided, where possible and in accordance with the Child Labour Act, with opportunities to pursue work, with remuneration and continue education or training, but shall not be required to do so. Work, education or training shall not cause the continuation of the child's stay within the institution.