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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)identify and receive children who are at risk and in need of urgent care and protection as well as those who specifically seek help in that jurisdiction;