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[Cites 0, Cited by 0] [Section 78(10)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(10)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The Board shall ensure that the child is placed on adoption within the country and licensed agency alone can approach the Juvenile Justice Board for adoption;