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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(9)Children who are more than two years of age, shall be produced before the Committee within twenty-four hours after the reception of the child excluding the journey time by the organization. For children under two years of age, the organization shall send a written report along with the photograph, within 48 hours of admission, excluding the journey time.