Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(10)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(10)(b) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(b)The adoption agency may initiate the process of clearance at the earliest, in the case of abandoned children, for the purpose of adoption within a period of two months and for placing application before the committee for declaring the child legally free for adoption.