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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The Officer-in-Charge shall refuse admission of a child whose age, identification marks and offence for which he is charged etc. has not been mentioned specifically. Provided further admission can also be refused if the placement order is not signed duly or corrections not attested properly or brought without any seal affixed.