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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)The Officer-in-Charge may, subject to the approval of the Competent Authority, allow at their own request such girls or boys as have no place to go to stay in the institution/or foster homes identified after the period of their detention has expired, till some other suitable arrangements are made.