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[Cites 0, Cited by 5] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)The State Government shall recognise one or more institutions or organisations in each district as a Specialised Adoption Agency, in such manner as may be provided in the adoption regulations framed by the Authority, for the rehabilitation of orphan, abandoned or surrendered children, through adoption and non-institutional care.