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

Union of India - Subsection

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

(ii)receive and process applications received from a foreigner or an overseas citizen of India residing in India for one year or more, and who is interested in adopting a child from India in terms of subsection (12) of section 59 of the Act;