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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)A child in conflict with law shall be admitted on a written placement order issued and duly signed by the Juvenile Justice Board for the purpose of receiving the institutional programme.