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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(1)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)The agency which receive a child or an infant should report to the nearest police station and also the child Welfare Committee at the earliest within six hours. Police on receipt of such reports shall make an entry in register and an intimation shall be sent to the Juvenile Police Unit for appropriate enquiry. The Police should file a status report to Child Welfare Committee within a week;