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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7) in Adoption Regulations, 2017

(7)The prospective adoptive parents shall furnish an undertaking to the effect that they would allow personal visits of the representative of Authorized Foreign Adoption Agency, the foreign Central Authority or Government department concerned, as the case may be, to ascertain the progress of the child with the adoptive parents or family at least for a period of two years from the date of arrival of the child in the receiving country.