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[Cites 0, Cited by 0] [Section 78(7)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(7)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)If any replacement (foster care) is effected there should be a regular monitoring and evaluation of the foster care. A professionally trained social worker should visit the family regularly;