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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(g) in Adoption Regulations, 2017

(g)prepare individual care plan for each child following the principle of the best interests of the child and the care options in the following order of preferences:-
(i)restoration to the biological family or legal guardian;
(ii)in-country adoption;
(iii)inter-country adoption;
(iv)foster care; and
(v)institutional care;