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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government shall create a fund at State level under Section 61 of the Act to be called the 'Juvenile Justice Fund' (hereinafter in this rule referred to as fund) for the welfare and rehabilitation of the child dealt with under the provisions of the Act. Besides voluntary donation.