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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)The Juvenile or the child, who is a foreign national, shall be repatriated, at the earliest, to the country of his origin in coordination with the respective Embassy or High Commission.