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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (3)No child shall be kept in the Special Home beyond the date upto which the child can be kept as per orders of Juvenile Justice Board.
