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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(1)Any individual who is willing temporarily to receive a juvenile or child in need of care, protection or treatment for a period as may be necessary, may be recognised by the competent authority as a fit person after due verification of their credentials and reputation.