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

State of Madhya Pradesh - Subsection

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

(F)Disruption - (a) If the Probation Officer/Case Worker feels that it is in the best interest of the child, he/she may make a report regarding the necessity for disruption and submit it to the Child Welfare Committee;