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Delhi High Court: CARA Must Obtain Foreign Clearances Before Issuing NOC For Inter-Country Adoption - (21 Apr 2026)

FAMILY

Delhi High Court ruled that CARA must obtain required foreign clearances in inter-country adoption cases and cannot substitute its obligation by issuing a support letter instead of a No Objection Certificate (NOC), as compliance with procedure is mandatory.

Tags : FOREIGN CLEARANCES   NO OBJECTION CERTIFICATE; ADOPTION  

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