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

State of Madhya Pradesh - Subsection

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

(C)Target Group - (a) The children from dysfunctional in a state families or from institutions or the children whose biological parents are either incapacitated or in a state of crisis and unable to provide the care and protection to the child;