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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(4)(f) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(f)In the case of a surrendered or abandoned child who is legally free for adoption the licensed agency shall have the discretion to place the child in pre-adoption foster care under intimation to the board, within one week of its placement pending the final order.