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 65] [Entire Act] State of Madhya Pradesh - Subsection Section 65(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (4)The Superintendent shall hold an inquiry about each escape and send his report to the concerned Competent Authority.
