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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The schedule shall be arrived at in consultation with the inmates, Non-Government Organizations working in the area of child rights, neighbourhood committees, District Level Committee specially those partnering with the institution shall to the greatest extent possible facilitate this planning of the schedule.