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[Cites 0, Cited by 1] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(5)Any person, who takes or sends a child to a foreign country or takes part in any arrangement for transferring the care and custody of a child to another person in a foreign country without a valid order from the Court, shall be punishable as per the provisions of section 80.