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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)The child shall be received in a caring manner by personnel who have been trained and sensitized to the special needs and feelings of children being institutionalized. The child shall be administered a hair cut, if necessary, and give a bath in a manner that protects and affirms the dignity of the child. Lice lotion shall be used whenever possible as an alternative to shaving;