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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The parents or guardian of the child shall submit an application to the Superintendent requesting for release of the child on leave, stating clearly the purpose for the leave and the period of leave.