Legal Document View

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
[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(11)(vi) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(vi)The Board shall fix the date of birth on the report of the medical experts. The Juvenile Justice Board shall direct the appropriate authority to issue a birth certificate incorporating the date of birth, date of adoption and the names of adoptive parents.