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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The Child Welfare Committees, Special Juvenile Police Units, Public Servants, Child Lines, Voluntary Organizations, Social Workers and the children themselves may refer a child to such facilities.