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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)At the time of release or discharge from Special Home and Juvenile Home the Officer-in-Charge shall provide a set of summer/winter clothing as the case may be and pocket money of Rs. 50/- to the Child along with any other savings.