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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(10)(c) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

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