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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4)(c) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(c)if the surrender is inevitable, a deed of surrender in Form XV shall be executed on a non-judicial stamp paper in the presence of the Committee;