Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81] [Entire Act] State of Jharkhand - Subsection Section 81(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (7)The expenses for the repatriation of the child to another country shall be borne by the State Government concerned.
