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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(1)(v) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)Where the child has remained with a foster family for a minimum of five years other than in pre-adoption foster care, the foster family may apply for adoption and shall be given preference to adopt the child after the child has been declared legally free for adoption and after registering in Child Adoption Resource Information and Guidance System and according to procedures laid down in Adoption Regulations.