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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)All institutions referred to in sub-section (1) shall develop formal linkages with nearby Specialised Adoption Agency and shall furnish details of the children declared legally free for adoption to that Specialised Adoption Agency along with all relevant records in the manner as may be prescribed, for the placement of such children in adoption.