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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(6)The parent or guardian shall arrange to escort the Juvenile or child from and to the institution and bear the travelling expenses; whereas, in exceptional cases are during an emergency, the officer-in-charge may arrange to escort the Juvenile or Child to the place of the family and back.