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SC Directs State to Act Against NGOs Indulging in Illegal Adoption of Orphans - (08 Jun 2021)

CIVIL

Supreme Court has directed State Governments and Union Territories to act against NGOs which are indulging in illegal adoption of children orphaned by COVID-19, stating that no adoption of affected children should be permitted contrary to the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2015.

Tags : SUPREME COURT   ILLEGAL ADOPTION OF ORPHANS  

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