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 72(2)] [Section 72] [Entire Act] State of Madhya Pradesh - Subsection Section 72(2)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (c)To maintain diary case filed and such register as may be prescribed from time to time;