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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Names and addresses of all recognized Children's Homes, fit institutions and other data bases of organizations, Voluntary Probation Officers, other support service shall be maintained and updated regularly by the competent authorities. Age and sex appropriate facilities as prescribed under Section 34 of the Act, shall also be mentioned in the list.