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Delhi HC Asks Centre to Submit Report on Permanent Mechanism to Deal with Inter-Country Adoptions - (03 Sep 2021)

FAMILY

Delhi High Court has directed the Secretary, Ministry of Women and Child Development, Government of India to file a report before it regarding the manner and mode of creating a permanent mechanism to deal with inter-country adoptions under Hindu Adoptions & Maintenance Act, 1956 both direct and indirect, within a period of two months.

Tags : DELHI HIGH COURT   PERMANENT MECHANISM TO DEAL WITH INTER-COUNTRY ADOPTIONS  

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