Report No. 263
Chapter IV
Refusal by Central Authority to accept Applications
11. Refusal by Central Authority to accept Applications.
(1) The Central Authority may refuse to accept an application made to it under section 8, if it is manifest that the requirements of the Convention are not fulfilled or that the application is otherwise not complete.
(2) The Central Authority on its refusal to accept an application, shall forthwith inform the appropriate authority or person, institution, or any other body making the application, the reasons for such refusal.
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