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 81(5)] [Section 81] [Entire Act] State of Madhya Pradesh - Subsection Section 81(5)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003 (c)Children reinstated into the family, where the parent is disabled or chronically ill but is willing and able to take care of the child;