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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (9)The child shall not be compelled to confess or give testimony. No form of torture or harassment shall be used in order to extract information from the child.
