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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(f) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(f)subsequently, the child shall be placed in a specialised adoption agency or recognised and certified children's home or in a pediatric unit of a Government hospital followed by production of the child before the Committee within twenty-four hours;