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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(3) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(3)Wherever any offense under section 80 of the Act is committed by a recognised Specialized Adoption Agency or by a person associated with such an agency, the Committee may also pass appropriate orders for placing the other children placed with the Specialized Adoption Agency in any other Child Care Institution or Specialized Adoption Agency.