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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(15) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(15)The child may be escorted by the Police Officer or representative of the voluntary organisation or by any other arrangement as considered appropriate by the Committee with support from the District Child Protection Unit and in case of a girl child, a female escort shall accompany the child.