Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)Shelter Homes for Children with Special Needs : Such as Mentally Challenged Children.-The State Government may run Children's Homes for mentally challenged children and children with multiple disabilities as per need. All Rules of Chapter VII of these Rules shall be applicable in these Homes.