Section 78(12)(A) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

[Cites 0, Cited by 0] [Section 78(12)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(12)(A) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(A)The licensed or approved agency should furnish the following documents with petition in duplicate for declaring a child who is legally free for adoption : -

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State of Chattisgarh - Subsection

Section 78(12)(A) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006