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

State of Madhya Pradesh - Subsection

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

(vii)To ensure that the foster parent/parents have minimum income to meet their needs and not be dependent on the foster care maintenance payment;