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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jharkhand - Subsection

Section 81(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The child shall be escorted at Government expenses to the place or person as specified in the order and a travelling allowance on a per day basis shall be determined by the Board or the Committee which shall be paid by the District Child Protection Unit of the State which has transferred the child.