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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)has been actively engaged in planning, implementing and administering health, education and other welfare activities pertaining to child rights issues for atleast five years;