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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Every means shall be provided to ensure that children, have adequate communication with the outside world, which is an integral part of the right to fair and humane treatment and is essential to the preparation of children for their return to society.