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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (7)Any child who is eligible for adoption and residing in an unrecognized home, shall for the purpose of adoption, be transferred to a recognized home.
