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Union of India - Section

Section 4 in Adoption Regulations, 2017

4. Child eligible for adoption.

- The following shall be eligible for adoption, namely:-
(a)any orphan or abandoned or surrendered child, declared legally free for adoption by the Child Welfare Committee;
(b)a child of a relative defined under sub-section (52) of section 2 of the Act;
(c)child or children of spouse from earlier marriage, surrendered by the biological parent(s) for adoption by the step-parent.