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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(4)(f) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(f)after due inquiry, the Committee shall declare the surrendered child legally free for adoption in Form XIV as the case may be after a sixty days' reconsideration period as per Central Adoption Resource Agency guidelines.