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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Only children who fall within the definition of "Child in need of care and protection" under Section 2(d) of the Act and in particular, children of unwed mothers, orphans and children of mentally or physically challenged persons, can be surrendered for the purposes of adoption under the Act.