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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Adoption Regulations, 2017

(2)Any prospective adoptive parents, irrespective of his marital status and whether or not he has biological son or daughter, can adopt a child subject to following, namely:-
(a)the consent of both the spouses for the adoption shall be required, in case of a married couple;
(b)a single female can adopt a child of any gender;
(c)a single male shall not be eligible to adopt a girl child;