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 54] [Entire Act] State of Madhya Pradesh - Subsection Section 54(13) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (13)The religious beliefs of children shall be duly respected and no classes shall be conducted which attempt to proselytize in the name of education.
