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[Cites 0, Cited by 0] [Section 81(7)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(7)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)Each institution availing of the sponsorship support under the Act, shall accord the responsibility of undertaking all assessments, home visits, documentation, review and follow up of sponsored children to the qualified Probation Officer/Case Worker and Social Worker.