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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(l) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(l)"officer-in-charge" means an officer appointed for the control and management of a child care institution including Superintendent of Government child care institution or Manager of such institution;