Section 33(11)(c) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 33(11)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(11)(c) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)If the Board is satisfied that the placement is in the best interest of the child, it shall pass a final order giving permanent custody of the child to the adoptive parent or parents.'

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State of Bihar - Subsection

Section 33(11)(c) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003