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] [Entire Act] State of Madhya Pradesh - Section Section 21 in The M.P. Highway Rules, 1939 21. No parent, or other person for the time being in charge of any child under 5 years of age, shall allow such child to stray on any Government road so as to cause obstruction or risk of obstruction to traffic.
