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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(1)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)The State Government shall recognise children's home or State-run Government homes for orphans as adoption agencies both for scrutiny and placement of such children within the country;