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 63] [Entire Act] State of Madhya Pradesh - Subsection Section 63(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (6)Any other reason for which the transfer would be in the interest of the welfare of the juvenile.
