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

State of Madhya Pradesh - Subsection

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

(G)In case of sickness/death of the child or death of the foster parent - (a) If a child is seriously ill the foster parent shall as soon as possible inform to the concerned Probation Officer/Case Worker who shall inform the parents/guardians and the Child Welfare Committee;