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 87] [Entire Act] State of Madhya Pradesh - Subsection Section 87(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (4)The member specified in serial numbers (3) to (6) of sub-rule (3) shall be nominated by the State Government.
