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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)A record shall be maintained for all children attending the programmes and the progress made by each child shall be reviewed periodically. The report in that regard shall be submitted to the Board or the Committee or the Children's court, as the case may be, on a quarterly basis.