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 53] [Entire Act] State of Madhya Pradesh - Subsection Section 53(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (1)Children deprived of their liberty have the right to facilities and services that meet all the requirements of health and human dignity.
