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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in Adoption Regulations, 2017

(5)In case of revocation of recognition of a Specialized Adoption Agency, the State Government concerned shall prepare an alternate rehabilitation plan for the children in that home, including shifting them to another Specialized Adoption Agency, within thirty days.