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[Cites 0, Cited by 0] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(25) in High Court of Chhattisgarh Rules, 2005

(25)The order on such application should include a condition that the foreigner, whose application is allowed, shall submit to the Court as also to the Social or Child Welfare Agency processing his application, progress reports of the child along with a recent photograph quarterly during the first two years and half yearly for the next three years.