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[Cites 0, Cited by 7] [Section 37(1)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1)(c) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(c)placement of the child in Children's Home or fit facility or Specialised Adoption Agency for the purpose of adoption for long term or temporary care, keeping in mind the capacity of the institution for housing such children, either after reaching the conclusion that the family of the child cannot be traced or even if traced, restoration of the child to the family is not in the best interest of the child;