Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(11)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(11)(f) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(f)As far as practicable, the time taken for passing an adoption order, shall not exceed two months from the date of filing of application.