Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (4)Older children may be encouraged to live in peer group homes under the foster care of persons willing to supervise such arrangements.
