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[Cites 0, Cited by 0] [Section 78(10)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(10)(c) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(c)In case of a child surrendered by his biological parent or parents by executing document of surrender, the adoption agency shall make an application directly to the Board for giving the child in adoption.