Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 32 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

32. Admission of child.

(1)Children who are in need of care and protection shall be admitted in the Children Home as per the orders of the Child Welfare Committee.
(2)Children in conflict with law cannot be admitted in Children Home under any circumstances.