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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(11)(c) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(c)If the Board is satisfied that the placement is in the best interest of the child, it shall pass a final order giving permanent custody of the child to the adoptive parent or parents.