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

State of Tamilnadu - Subsection

Section 2(1)(iii) in Tamil Nadu Juvenile Justice Fund Rules, 2017

(iii)"Beneficiary" means any person or group of persons who had been dealt with under the provision of the Juvenile Justice (Care and Protection of Children) Act, 2015 (Central Act No. 2 of 2016) and to whom either financial assistance or any kind of material assistance is given from the Juvenile Justice Fund;