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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(6)(ii) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(ii)Where a child's parents or guardian cannot be contacted earlier, or as mentioned in clause (1), if the child specifically wishes that they not be contacted, any other fit person accepted by the child and considered appropriate by the case worker/probation officer, shall be informed of the child's desire to seek assistance under the Act so that he or she can attend the preliminary inquiry.