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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)The scrutiny, in case of inter-country adoptions, shall be done by the Scrutinising Committee. The Scrutinising Committee will examine all available information and verify the background of the child before making a recommendation to the Board for adoption of the child by a foreign national.