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

State of Madhya Pradesh - Subsection

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

(n)Facilitating the pre-release programme and helping the child to establish contacts, which can provide emotional and social support to the child after their release;