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[Cites 0, Cited by 1] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)The Specialised Adoption Agency shall prepare the home study report of the prospective adoptive parents and upon finding them eligible, will refer a child declared legally free for adoption to them along with the child study report and medical report of the child, in the manner as provided in the adoption regulations framed by the Authority.