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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(h) in Adoption Regulations, 2017

(h)identify Specialized Adoption Agencies or Child Care Institutions which have the capacity to provide quality care and treatment on a long term basis to special need children including children affected or infected by HIV/AIDS and mentally or physically challenged children, and facilitate transfer of such children to these agencies;