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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)Any child who leaves a child care institution on completion of eighteen years of age may be provided with an extended institutional care for a period of not exceeding three years upto twenty one years of age in an after care organisation if required so;