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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(4)(iii) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(iii)The committee may transfer the custody of a child kept in foster care from one fit person to another duly explaining reasons therefor. The person concerned shall transfer custody of the child within 48 hours of such order by the committee, failing which the committee shall take appropriate action under the law.