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 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)If there is no organization either within the jurisdiction of the competent authority or nearby State for sending the child suffering from contagious diseases as required in Section 58 of the Act, necessary organization shall be set up by the State Government at such places as may be deemed fit by it.