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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)No member of the institution or institutional functionaries shall inflict, instigate or tolerate any act of torture or any form of harsh, cruel, inhuman or degrading treatment, punishment, correction or discipline under any pretext or circumstances whatsoever;