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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(4)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)In the case of an abandoned child the recognized agency shall within 48 hours report to the Committee alongwith the copy of the report filed with the Police Station in whose jurisdiction the child was found abandoned;