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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(5)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)Girls especially shall be encouraged to take up further education and take admission in other Government Hostels. Though they may be financially and otherwise supported in case they opt to be married, such an option shall not be the only one offered, to them as a reintegration strategy. When on discharge from the After Care Home, a youth who has absolutely no parent or guardian or mentor, youth shall be referred to appropriate recognized agencies or Non-Government Organizations for further training or apprenticeship or other such rehabilitative measure;