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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in Adoption Regulations, 2017

(2)On receipt of the application, along with the required documents duly notarized, except those documents originating from India which may be self-attested, the Authority shall refer the case to a Specialized Adoption Agency for preparing the Home Study Report in the format given at Schedule VII and the Specialized Adoption Agency shall upload the Home Study Report in the Child Adoption Resource Information and Guidance System.