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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(3)The juvenile or the child, who is a foreign national shall repatriated, at the earliest, to the country of his origin in co-ordination with the Ministry of External Affairs and respective Embassy or High Commission.