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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)Foster care, though temporary in nature, may continue, if necessary until adulthood, but should not preclude either prior return to the child's own parents or adoption.