Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(34) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (34)"inter-country adoption" means adoption of a child from India by non-resident Indian or by a person of Indian origin or by a foreigner;
