Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(8)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(8)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)All citizens found to be directly related to or otherwise authorised to access this information shall be allowed free access to this database. Persons found to be abusing this database against the interests of children shall be investigated and the necessary action shall be taken.