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

State of Madhya Pradesh - Subsection

Section 24(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The Superintendent/Officer-in-Charge will be personally responsible to see that no child is admitted unauthorised. He will keep a proper check when a child is admitted at odd hours.