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[Cites 0, Cited by 0] [Section 78(9)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(9)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)After the Child Welfare Committee has consented to the disruption, the child shall be returned to the Children's Home from where he or she was taken. A report of the circumstances under which this decision was taken and the efforts made to sort out any problems shall be recorded and submitted to the Child Welfare Committee, the Department of Social Welfare and the Voluntary Co-ordinating Agency;