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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)The immediate needs and apprehensions of the child such as the need for urgent medical care and the need to contact parents shall be attended to in a prompt, efficient and nurturing manner;