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Union of India - Section

Section 56 in Adoption Regulations, 2017

56. No Objection Certificate of Authority.

- In case of all inter-country adoptions, the Authority shall issue No Objection Certificate in favour of the adoption of the child within ten days from the date of receipt of adoption order forwarded by the District Child Protection Unit and a copy of the same shall be forwarded to the Authorized Foreign Adoption Agency or Central Authority concerned.