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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(10)(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(d)As far as possible the time taken for passing an adoption order shall not exceed two months from the date of filing. The order shall also include provision for a periodic follow up report either by the probation officer/case worker or adoption agency to ensure the well being of the child. The period of such follow up shall be three years, six monthly in the first year and annually for the subsequent two years.