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[Cites 0, Cited by 0] [Section 81(7)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(7)(j) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(j)There shall be a yearly evaluation of the rehabilitation outcomes for children as far as possible and independent consultants shall be employed.