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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(5) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(5)For the purposes of section 41 of the Act, "Court" implies a Civil Court, which has jurisdiction in matters of adoption and guardianship and may include the Court of the District Judge, Family Courts and City Civil Court.