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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jharkhand - Subsection

Section 58(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)A child who has been so offered, given or received for the purpose of adoption shall be produced before the Committee forthwith which shall pass appropriate directions for rehabilitation of the child, including placing such child in a Specialised Adoption Agency.