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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Madhya Pradesh - Subsection Section 47(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (1)The Officer-in-Charge shall maintain in the office such registers and forms as may be prescribed by the Act and these Rules.
