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

State of Madhya Pradesh - Subsection

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

(H)Responsibilities of Child Welfare Committee/Placement Agencies/Children's Home - (a) Foster care placements shall be made only through recognized/accredited bodies and Probation Officers/Case Workers by the Child Welfare Committee;