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[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(8)(iv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)While the child remains at the place of safety, there shall be yearly review by the probation officer or the District Child Protection Unit or a social worker in Form IX to evaluate the progress of the child and the reports shall be forwarded to the Children's court;