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[Cites 0, Cited by 0] [Section 10(11)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(11)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)the fact that detention should be a last resort and for the shortest possible period of time. Only in the case of serious offences or chronic repeaters the Board shall order detention.