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

State of Chattisgarh - Subsection

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

(b)The adoption agencies may initiate the process of clearance at the earliest, in the case of abandoned children for the purpose of adoption within a period of two months and for placing application before the committee for declaring the child legally free for adoption;