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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in Adoption Regulations, 2017

(4)After suspension of recognition of a Specialized Adoption Agency, the State Government or the State Adoption Resource Agency concerned shall conduct necessary inquiries within a maximum period of six months, and if charges are proven, the State Government concerned shall revoke the recognition of the Specialized Adoption Agency.