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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)All functionaries shall function under these Rules. Functionaries who have reason to believe that a serious violation of the these Rules has occurred or is about to occur should report the matter to their superior authorities vested with reviewing or remedial power;