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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(11) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(11)Alternate arrangement if the child is not placed back to his/her home state, or placed in foster care or adoption, he or she may be referred to a Shelter Home for special care.