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[Cites 0, Cited by 25] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)Adoption shall be resorted to for ensuring right to family for the orphan, abandoned and surrendered children, as per the provisions of this Act, the rules made thereunder and the adoption regulations framed by the Authority.