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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(1)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)All authorities, officers and personnel shall, at all times sensitive to the needs of children who are vulnerable because of age, sex, gender, sexual orientation, HIV status, serious illness or any other reason. Affirmative action shall be encouraged;