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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(3) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)Children's homes or orphanages set up by State Government or Voluntary Organisations, shall be recognised by the State Government as adoption agencies for placement of such children for in-country adoption.