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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)If the application is prima fade satisfactory then the Child Welfare Committee shall authorize the Probation Officer to undertake the following steps