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 78(12)] [Section 78] [Entire Act] State of Madhya Pradesh - Subsection Section 78(12)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (e)Any orders of the Government authorising the Institution to take custody of the children who are abandoned in hospitals or public places;