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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)Twins and siblings shall not be separated by a foster placement except under extraordinary circumstances. If for some reason they have been separated, arrangement shall be made for them to remain in contact.