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 34] [Entire Act] State of Madhya Pradesh - Subsection Section 34(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (b)the child shall be shifted to the regular unit of the Children Home for further development activities of the child; or
