Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act] State of Madhya Pradesh - Subsection Section 80(4)(xi) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (xi)To ensure that in case of employed parents, adequate child care arrangements are made after school hours;