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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(3)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)The Social Worker of the concerned agency shall counsel the parents explaining the consequences of adoption and explore the possibility of parents retaining the child;