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[Cites 0, Cited by 21] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(3)In keeping with the provisions of the various guidelines for adoption issued from time to time, by the State Government, or the Central Adoption Resource Agency and notified by the Central Government, children may be given in adoption by a Court after satisfying itself regarding the investigations having been carried out, as are required for giving such children in adoption.