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[Cites 0, Cited by 0] [Section 78(8)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(8)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)A separate file on each child in the prescribed format giving full details/history. Relevant legal document of every adoption and child's background/history should be maintained atleast for a period of 18 years for future reference;