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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(xv) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(xv)authorise foreign adoption agencies to process applications of non-resident Indians or overseas citizen of India or foreign prospective adoptive parents for inter-country adoption of Indian children.