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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 78(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(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 through Ministry of External Affairs.