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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (8)In case, the child is found to be lost or missing detailed inquiries shall be made as provided in sub-rule (7) of Rule 18.
