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[Cites 0, Cited by 0] [Section 81(7)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(7)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)Appropriate proof or record of death/divorce/separation/disability/ illness/income of parent or child, shall be verified and attached to the case file and a report shall be prepared and submitted to the District Advisory Board by the Probation Officer/Case Worker and Social Worker.