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

State of Jharkhand - Subsection

Section 81(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)Where the child is a national of another country, the Board or the Committee shall inform the State Government immediately on the production of the child before the Board or the Committee which may initiate the process for repatriation of the child immediately in consultation with Ministry of Home Affairs and Ministry of External Affairs, as the case may be.