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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(3)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)the educational level and vocational aptitude shall be assessed on the basis of test and interview conducted by the teacher, the vocational trainer and other technical staff, wherever possible;