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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(7) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(7)An abandoned child can be given in adoption only when the Child Welfare Committee declares such a child to be legally free for adoption. An abandoned child shall be legally free for adoption when such an order is signed by at least two members of the Child Welfare Committee.