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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(iii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)the Officer-in-charge of the child care institution shall hold an inquiry and send his report to the Board, the Children's court as well as to the Director of Social Defence. The details of the child shall also be uploaded on the Track Child portal.