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[Cites 0, Cited by 0] [Section 32(10)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(10)(f) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(f)In the case of a surrendered or abandoned child who is legally free for adoption the licensed agency shall have discretion to place the child in pre-adoption foster care under intimation to the Board, within one week of its placement pending the final order.