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

State of Madhya Pradesh - Subsection

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

(iv)To establish the person-in-charge of any Government medical until in the area that no person in the house hold of the prospective foster parent/s is suffering from any physical or mental illness likely to affect the child adversely;