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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1)(i) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(i)Children in the age group of 0 to 6 years who are being considered by the Committee as legally free for adoption and those who have been declared legally free for adoption shall not as far as possible be considered for placement in foster care. Such children shall be provided a permanent family through adoption as per Adoption Regulations.