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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(9)If the relative or the fit person fails to come to take charge of the child on the specified date the child shall be taken to his ordinary place of residence by the escort of the home under the Act. In the case of a girl atleast one escort shall be a female.