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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(4) in Adoption Regulations, 2017

(4)The children with special needs who were not adopted shall be provided due care and protection by the Specialized Adoption Agency and if they do not have necessary facilities and the means for their long term care, such children shall be shifted to any other specialized institutions run by any Government or non-Government organization.