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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(8) in The Family Courts (Calcutta High Court) Rules, 1990

(8)When an order appointing a foreigner as guardian of an Indian child is made by a court an intimation shall be given by the court to the Ministry of Social Welfare, Government of India, as also to the Relief and Welfare Department, Welfare Branch, Government of West Bengal under intimation to the judicial department of the Government.