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 41] [Entire Act] State of Tamilnadu - Subsection Section 41(4) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017 (4)The payment for the services rendered by an interpreter, translator, special educator or expert shall be fixed by the State Government from time to time.
