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[Cites 0, Cited by 0] [Section 32(11)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(11)(e) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(e)The Board shall determine and fix the date of birth, in the best interest of the child and shall pass order to the appropriate authority to issue a regular birth certificate for the child giving the name(s) of the adoptive parent(s) as if in the case of natural born children.