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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)the competent authorities shall respect and ensure respect for relevant rules of international humanitarian law applicable in situations of armed conflict.