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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Children who are unable to play their role effectively in the interests of all the children in the institution may be asked by the children to step down through a suitable process. Whenever possible involvement of parents in the running of the institution shall be facilitated.