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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The Board shall hold its sittings in a child friendly premises which shall not look like a court room in any manner and the sitting arrangement should be such to enable the Board to interact with the child face to face.Chapter - III. Procedure In Relation To Children In Conflict With Law.