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[Cites 0, Cited by 0] [Section 39(9)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(9)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)condition in home state and a report on the desirability of the continuing to stay in the home state considering the present condition of disaster, conflict or other such reasons for displacement;