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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)Observation/Special homes/Children's homes shall refer such children who require specialized drug abuse prevention and rehabilitation programmes to an approved place administered by qualified functionaries. These programmes shall be adapted to the age, sex and other requirements of the children concerned.