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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)A child shall be informed at the earliest possible time of the death, serious illness or injury of any immediate family member and shall be provided with the opportunity to attend the funeral of the deceased or go to the beside of a critically ill relative.