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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)All the case files maintained by the institutions, the Child Welfare Committee and the Juvenile Justice Board should be computerized and networked so that the data is centrally available.