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

Union of India - Subsection

Section 33(10)(e) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(e)Serious efforts shall be made for counselling the parents, so as to persuade them to retain the child and if, the parents are still unwilling to retain, then, such children shall be kept initially in foster care or arranged for their sponsorship.