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

Union of India - Subsection

Section 78(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(3)On receipt of copy of the information from the State Government or State or District Child Protection Unit, the Officer-in-Charge shall arrange to escort the child at Government expenses to the place or person as specified in the order.