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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(v) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(v)To establish from the local authorities or from the Officer-in-charge of the Police Station in the area that no person m the home has a police record or has been convicted of a serious criminal offence rendering it undesirable for the child to associate with that person;