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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(b) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(b)"Adoption" means taking into custody and responsibility permanently of a Juvenile or a Child who has not completed eighteen years of age and who shall have all the rights and privileges of a natural born child;