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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Every child shall have the right to atleast two hours for daily free exercise, in the open air whenever whether permits, during which the appropriate recreational and physical training shall normally be provided. Adequate space, installations and equipment shall be provided for these activities.