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 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(4) in Adoption Regulations, 2017 (4)The immigration clearance for the child adopted abroad shall be obtained from the Central Government in the Foreigners' Division, Ministry of Home Affairs, through the Indian diplomatic mission to that country.
