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Supreme Court: Foreigner Required to Get NOC from Diplomatic Mission of Country to Adopt Indian Child - (17 Jun 2019)

FAMILY

Supreme Court has noted that the requirement of "No Objection Certificate" from the diplomatic mission of the country where the foreigner or the person requesting adoption resides, under Section 59(12) of the Juvenile Justice (Care and Protection of Children) Act, 2015 cannot be waived.

Tags : SUPREME COURT   NOC  

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