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

State of Madhya Pradesh - Subsection

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

(h)The Child Welfare Committee alongwith the Placement agencies/ Children's Home shall develop a procedure for participation with the foster family in a periodic mutual review. This review will evaluate the strengths and needs of the foster family for caring for the child and the relationship between the competent authority or agency and the foster family;