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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(11)(e) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(e)The Board shall determine and fix the date of birth, in the best interest of the child and shall pass order to the appropriate authority to issue a regular birth certificate for the child giving the name or names of the adoptive parent or parents as if in the case of natural born children.