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[Cites 0, Cited by 0] [Section 78(12)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(12)(E) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(E)As far as possible the time taken for passing an order shall not exceed 6 weeks in respect of a child who is below 2 years of age and in respect of child above 2 years of age, within 3 months from the date of filing;