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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(D) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(D)Programme implementation-The Foster Care shall be implemented in each district or for a group of districts through Non-Government Organization which are recognised as fit institutions by Child Welfare Committee/Juvenile Justice Board on the advice of the Commissioner/Director of Social Welfare specifically for this purpose.