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(3)] [Section 79] [Entire Act] State of Maharashtra - Subsection Section 79(3)(f) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (f)The foster mother shall have experience in child caring and the capacity to provide good childcare.