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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)to conduct an individualized quick assessment and inquiry and offer counseling, medical attention, recreation services as well as referral to detailed assessment and other services;