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 46(2)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2)(g) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)A copy of the rules governing the Observation/Special Home/ Children Home and a written description of their rights and obligations in a language they can understand, together with the address of the authorities competent to receive complaints such as Child Line, Child Welfare Committee, Juvenile Justice Board, Neighbourhood Committees, District Level Committees as well as the address of public or private agencies and organizations which provide legal assistance shall be provided to the child at the time of reception. The child shall have access to these at any time on request;