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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The competent authority shall identify the recognized institutions providing specialized services to children with special needs and refer the children to these institutions so that their particular needs are met.