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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4)(b) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(b)serious efforts shall be made by the Committee for counselling the parents, explaining the consequences of adoption and exploring the possibilities of parents ,retaining the child and if, the parents are unwilling to retain, then, such children shall be kept initially in foster care or arranged for their sponsorship;