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[Cites 0, Cited by 0] [Section 32(10)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(10)(c) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(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.