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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(2)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)To attend regularly the proceeding of Juvenile Justice Board or the Child Welfare or the Child Welfare Committee and submit reports;