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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(4)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)The agency/institution receiving sponsorship shall maintain proper and separate accounts of all the receipts and payments for the programme.