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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(v) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)The Board shall satisfy that the police on taking charge of the child has intimated the Probation Officer concerned in Form II and parents or guardians of the child as required under section 13 of the Act and shall require the police to file a written statement in this regard;