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

State of Uttar Pradesh - Subsection

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

(d)The order of adoption shall be signed by the principal Magistrate besides at least one of the two members of the Board.