Legal Document View

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
[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3)(f) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)All functionaries should seek to minimize any differences between life inside and outside the institution which tend to lessen due respect for the dignity of children as human beings.