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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(3)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)If the surrender is inevitable to deed of surrender document shall be executed in a non judicial stamp paper in the presence of Child Welfare Committee;