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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The guidelines on adoption, issued by a State Government under sub-section (3) of section 41 of the Act, the Supreme Court and the Central Adoption Resource Agency (CARA) from time to time, shall apply.