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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The inspection should not be a fault finding mechanism rather it should be constructive. The Inspecting Officer shall furnish a report to the Director/Commissioner Social Welfare for necessary follow up.