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[Cites 0, Cited by 0] [Section 78(12)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(12)(A) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(A)The licensed or approved agency should furnish the following documents with petition in duplicate for declaring a child who is legally free for adoption :-