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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(8)An abandoned child can be given in adoption only when the Committee declares such a child to be legally free for adoption and an order to that effect is signed by at least two members of the committee.