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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(4)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)Serious efforts shall be made for counseling the parents so as to persuade them to retain the child and if the parents are still unwilling to retain then such children shall be kept initially in foster care or arranged for their sponsorship;