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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in Adoption Regulations, 2017

(2)The State Government shall issue a certificate of recognition to a Child Care Institution as a Specialized Adoption Agency within three months from the date of application, if the Child Care Institution is found fit to be considered as a Specialized Adoption Agency, based upon inspection conducted for the purpose.