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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(4)(f) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(f)after due inquiry, the Committee shall declare the surrendered child legally free for adoption in Form XIII, as the case may be, after a sixty days’ reconsideration period as per the Central Adoption Resource Agency guidelines.