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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)directly link up with competent authorities and institutions under the Act coming under that jurisdiction as well as network with the Child Help Line of the area and all other recognized fit persons, voluntary organizations and fit person willing to assist in the work of the Shelter Home.