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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)The guidelines on adoption, issued by a State Government under subsection (3) of Section 41 of the Act, and the Central Adoption Resource Agency (CARA) from time to time, shall apply.