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[Cites 0, Cited by 0] [Section 81(5)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(5)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)Where the child requires sponsorship to complete his/her ongoing education/vocational training after discharge from the institution, up to a maximum period of two years;