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

State of Madhya Pradesh - Subsection

Section 20(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)The child may be escorted by a representative of a voluntary organization or a Police Officer, or by any other arrangement deemed appropriate by the Committee. Escort by Police shall be a measure of last resort. The preference shall be given to designated Police Officer or those attached to a Special Juvenile Police Unit.