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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1)(v) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(v)Where the child has remained with a foster family for a minimum of five years other than in preadoption foster care, the foster family may apply for adoption and shall be given preference to adopt the child after the child has been declared legally free for adoption and after registering in Child Adoption Resource Information and Guidance System and according to procedures laid down in Adoption Regulations.