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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jharkhand - Subsection

Section 79(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)The Person-in-charge of the Child Care Institution may in appropriate cases, order the payment of subsistence money, at such rates as may be fixed from time to time, by the State Government, and the railway and/or road fares, as the case may be.