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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The child shall be admitted at any time and the Officer-in-charge of the Children's Home/Reception Unit shall receive the child irrespective of the time. A child brought during the night shall be produced before the Committee at its next sitting tor obtaining order.