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 67] [Entire Act] State of Madhya Pradesh - Subsection Section 67(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (a)If a child dies within 24 hours of his admission to the institution an inquest and post-mortem examination shall be held;
