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 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government may establish and maintain Special Home either by itself or under an agreement with voluntary organization in every district or a group of districts as may be required for the reception, care, treatment and rehabilitation of children in conflict with law who have been directed to undergo institutional training for his activities against law.