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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (2)There shall be panel of not more than five names identified from willing and competent persons in the district chosen by the committee.
