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[Cites 0, Cited by 0] [Section 78(9)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(9)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)The child may be removed and placed in an alternate home/ transit home whenever there is serious mal-adjustment, after obtaining the consent of the Child Welfare Committee;