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[Cites 0, Cited by 2] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)In foster care, the child may be placed in another family for a short or extended period of time, depending upon the circumstances where the child's own parent usually visit regularly and eventually after the rehabilitation, where the children may return to their own homes.