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

State of Madhya Pradesh - Subsection

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

(E)Follow-up-(a) There shall be regular visits carried out by the Probation Officer/Child Welfare Officer/Social Case Worker, as the case may be so as to protect the best interest of the child;