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Report No. 263

26. Application to Central Authority of Contracting State to exercise rights of access of any person, institution or body in India.

An application to make arrangements for organising or securing the effective exercise of rights of access under section 25 shall be presented forthwith to the Central Authority of the Contracting State in the same manner as an application for the return of a child under section 24.



Protection of Children (Inter-Country Removal and Retention) Bill, 2016 Back




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