Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] Union of India - Subsection Section 58(9) in Adoption Regulations, 2017 (9)In all such adoption cases, adoption petition shall be filed in the competent court by the Specialized Adoption Agency, making the Child Care Institution as a co-petitioner.
