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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(10)(c) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(c)The Board shall fix the date of birth, in the best interest of the child and shall pass order to the appropriate authority to issue a regular birth certificate for the child giving the name(s) of the adoptive parent(s) as if in the case of natural born children.