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 38(5)] [Section 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(5)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (a)One Senior Social Worker who is qualified or has special training or experience in working with children in especially difficult circumstances;