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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (5)Any vacancy may be filled by appointment of another Social Worker for remaining period of the term of the member in whose place he is appointed.
