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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The juvenile in an institution can be transferred to any other institution by the Commissioner/Director of Social Welfare Department. The proposal for transfer of juvenile shall be made by the Superintendent with proper jurisdiction.