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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)Any child who is a foreign national and who has lost contact with the family shall be repatriated at the earliest to the child's country in co-ordination with the Ministry of External Affairs and the respective Embassy or High Commission through the Commissioner, on the direction of the Competent Authority.