Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Andhra Pradesh - Subsection Section 41(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (3)Any child eligible for adoption, residing in an unrecognised home, for the purpose of adoption, should be transferred to a recognised Home.
