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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)Management. - (a) Every Special Juvenile Police Unit may net work by a recognized voluntary organization having experience and training in directly working with children in especially difficult circumstances;
(b)All Special Juvenile Police Units shall report directly to the Commissioner/Superintendent of Police.