Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in Adoption Regulations, 2017

(3)The Authorized Foreign Adoption Agency is required to apply for renewal of its authorization, ninety days prior to expiry of its authorization, as per the procedure given at sub-regulations (1) and (2) alongwith the following details, namely:-
(a)list of children placed in adoption through the Authorized Foreign Adoption Agency alongwith their citizenship status; and
(b)disruption, if any.