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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Data relating to missing or lost children shall be specially computerized and networked locally and centrally through the setting up of Missing Children's Bureau, which shall facilitate the scanning of children's photographs along with their basic identifying information. All data relating to missing children shall be disseminated as widely as possible.