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[Cites 0, Cited by 0] [Section 686] [Entire Act]

State of Uttar Pradesh - Subsection

Section 686(2) in The General Rules (Civil), 1957

(2)No child can be taken or removed out of India unless the foreigner seeking adoption of the child is appointed guardian of the person of the child by the Court under the provisions of the Guardians and Wards Act, 1890 and is permitted by the Court to take the child to his own country.