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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)children shall to informed for their own situation as well as the details of their family if known, the progress in resettlement and any other issue that may be relevant to the child;