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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The application for surrender of a child shall be in a prescribed Form XXVI and the deed of execution shall be in Form XXVII, to the effect that child is legally free for adoption after the expiry of sixty days from the date of surrender;