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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)A report shall be sent to the area Police Station along with the details/description of the juvenile, with identification marks and a photograph, with a copy to Juvenile Justice Board and the authorities concerned.