Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act] State of Punjab - Subsection Section 30(4)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (d)the adoption agencies shall wait for completion of two months reconsideration time given to the biological parent or parents after surrender;