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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(5)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)transferred to some other institution established, certified or recognized under Section 8, 9, 34, 37 or 44 of the Act, in accordance with the provisions of the Act and rules relating to discharge and transfer. Intimation of such discharge or transfer shall be given to the Board or the Committee as the case may be.