691. [ Age. [Added by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110). Published in U. P. Gazette, Part II, dated 4-1-1992.]
- Normally a child below three years of age may be given in inter-country adoption. However, in case of a child about 7 years of age his wishes shall be ascertained and honoured prior to giving him in such adoption.]
