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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(9)After completion of the inquiry, if the child is ordered to continue in the children's home, the Committee shall carry out an annual review of the progress of the child in the home.