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[Cites 0, Cited by 0] [Section 39(8)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(8)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)when it has come to the notice of the competent authorities that there is a cause connected with the children, especially girls are being abused, exploited during such situations such children shall be identified and referred to recognized Non-Government Organizations, civil society organizations, fit persons or other State-run Institutions for long term care, and the adult offenders dealt with under the relevant laws. Special care shall be taken to prevent such children from being arbitrarily transferred or placed with persons who do not have the best interest of the child at heart such as those who arrange the marriage or such children for their supposed protection during such time of disturbance.