Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Tamilnadu - Subsection Section 6(6) in Tamil Nadu Juvenile Justice Fund Rules, 2017 (6)The Probation Officer shall have an effective follow-up in case of assistance extended to individuals and furnish quarterly report to the Director of Social Defence.
