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

State of Jharkhand - Subsection

Section 82(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)The copy of the restoration order along with a copy of the order for escort shall be forwarded by the Board or the Committee or the Children's Court to the District Child Protection Unit which shall provide funds for the restoration of the child, including travel and other incidental expenses.