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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(5)(d) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)No child above seven years who can understand and express her/ his opinion shall be placed in adoption without her/his consent.