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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(11) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(11)The family or guardian of a child and any other person designated by the child have the right to inquire about the state of health of the child the family or guardian shall be informed.