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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The State shall provide for the sponsorship of children based on need and availability of resources when they are discharged from the reception unit/shelter home/children's home/special home/after care institution.