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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2)(h) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(h)The child shall be oriented to understand the regulations governing the internal organization of the institution, the goals and methodology of the care provided, the disciplinary requirements and procedures, other authorised methods of seeking information and of making complaints, and ell such other matters as are necessary to enable him/her to understand fully their rights and obligations during the period of institutionalization.