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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Admission of child in the Observation Home or a place of safety shall be made by the Juvenile Justice Board by issuing a placement order duly signed and seal affixed. No child other than a child in conflict with law shall be kept in an Observation Home.