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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The Officer-in-Charge of a girl's institution shall in consultation with the girls generate suitable life options for the girls and if the girls are so inclined consider getting them married in accordance with the procedure laid down by the Competent Authority.