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 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (4)In the case of inter-country adoption, the procedure laid down by the CARA shall apply.
