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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(1)The Board or the Committee or the Children's Court may make an order in Form 44 for the release of the child placed in a Child Care Institution after hearing the child and his parents or guardian, and after satisfying itself as to the identity of the persons claiming to be the parents or the guardian.