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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)The travel, food and other incidental expenses incurred for the transfer of a juvenile or child and escort, shall become by the District Child Protection Unit.