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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (b)to facilitate the child to receive educational and vocational training, behaviour modifications programmes for personal growth and developments;
