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

State of Madhya Pradesh - Subsection

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

(ix)To ensure that the family shall be willing to sign an agreement to return the child to the agency under specified circumstances like disruption, abuse and neglect to the child and where the child has been unable to adjust to the foster family;