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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)A mental health record of every child shall be maintained by every child care institution. The environment in the institution shall be free from abuse, allowing children to cope with their situation and regain confidence.