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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(5)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The Special Juvenile Police Unit at the district level shall function under the supervision of a Child Welfare Officer and two Voluntary Social Workers of whom one shall be a woman and another preferably child expert or having relevant experience;