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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(3)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)based on the above care plan the appropriate linkages may be established with outside specialists and community-based welfare agencies, psychologists, psychiatrists, child guidance clinic, hospital and local doctors, open school etc. so as to access the best appropriate care for each child;