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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)If the Superintendent considers that granting of such leave is for the reasons mentioned above or otherwise in the interest of the child, he shall call for a report of the Probation Officer on the advisability or otherwise and forward the case to the Board.