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State of Uttar Pradesh - Section

Section 693 in The General Rules (Civil), 1957

693. [ Notice. [Added by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110). Published in U. P. Gazette, Part II, dated 4-1-1992.]

- No notice of an application for guardianship in such inter-country adoption under Section 11 of the Guardian and Wards Act is required.]