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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4)(f) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(f)after due inquiry, the Committee shall declare the surrendered child legally free for adoption in Form XIII as the case may be after a sixty days' reconsideration period as per Central Adoption Resource Agency guidelines.