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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The temporary foster care shall be carried out by the Probation Officer/Case Worker/Social Worker, as the case may be under the supervision of the Competent Authority. The total period of temporary foster care shall not exceed five years.