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(10) in Adoption Regulations, 2017 (10)In case the child is from a Child Care Institution which is located in another district, the Specialized Adoption Agency shall file the adoption petition in the court concerned of either of the districts.
