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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The final disposal of cases relating to children in need of care and protection, shall take place in the office of the committee, by the order of atleast two members.