Legal Document View

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

State of Madhya Pradesh - Subsection

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

(d)Ensure that the child has been introduced to the couple and has had a minimum of three interactions and two home visits as well as the requisite number of counseling sessions with the concerned Social Welfare Officer/Probation Officer.