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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)to network with the Child Help Line of the area and all other recognized fit persons/institutions and voluntary organizations willing to assist in the work of the SJPU as well as directly link up with competent authorities and institutions under the Act coming under that jurisdiction;