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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3) in Adoption Regulations, 2017

(3)"adoption fee" means the fee as prescribed by the authority to be received from the prospective adoptive parents directly, in case they are living in India and through Authorized Foreign Adoption Agency or Central Authority or the Government department, as the case may be, in cases of inter-country adoptions;