(1) A relative living abroad, who intends to adopt a child from his relative in India shall obtain an order from the 1 [District Magistrate] and apply for no objection certificate from Authority, in the manner as provided in the adoption regulations framed by the Authority. (2) The Authority shall on receipt of the order under sub-section (1) and the application from either the biological parents or from the adoptive parents, issue no objection certificate under intimation to the immigration authority of India and of the receiving country of the child. (3) The adoptive parents shall, after receiving no objection certificate under sub-section (2) , receive the child from the biological parents and shall facilitate the contact of the adopted child with his siblings and biological parents from time to time.Open in Lexace · Ask the AI about this section
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