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[Cites 0, Cited by 0] [Section 32(11)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(11)(c) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(c)If the Board is satisfied that the placement is in the best interest of the child, it shall pass a final order giving permanent custody of the child to the adoptive parent or parents.