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 34] [Entire Act] State of Madhya Pradesh - Subsection Section 34(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (c)the child shall be transferred to a similar Children Home or a Shelter Home or a fit institution or under the care of fit person; or
