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Union of India - Section

Section 64 in The Juvenile Justice (Care and Protection of Children) Act, 2015

64. Reporting of adoption.

- Notwithstanding anything contained in any other law for the time being in force, information regarding all adoption orders issued by the concerned courts, shall be forwarded to Authority on monthly basis in the manner as provided in the adoption regulations framed by the Authority, so as to enable Authority to maintain the data on adoption.