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[Cites 0, Cited by 0] [Section 81(7)] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(7)(d) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)Follow up of the child once in six months to get an update on the family situation shall be made and a report shall be submitted to the District Advisory Board. Care shall be taken to ensure that the child is getting adequate education, nutrition and health care and the child is free from abuse and exploitation.