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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(19) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(19)In case the board orders in Form VIII to the parent of the child or the child to pay a fine, the amount realized will be deposited in the Government Treasury.