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

State of Madhya Pradesh - Subsection

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

(A)Procedure for selection of parents-(a) An application to foster a child shall be given to the competent authority in Form XVIII through a Probation Officer, case worker or to the person in charge of the approved residential home who shall forward the application to the Department of Social Welfare/the Child Welfare Committee.