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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(viii) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(viii)To ensure that the foster care family is willing to follow rules laid down including regular visits to pediatrician, maintenance of child health record etc.;