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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (5)The two social workers, of whom atleast one shall be woman, shall be appointed by the State Government.
