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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(xxxvii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxxvii)If the Police do not complete the investigation within three months and fail to furnish the reason for the delay, the Board shall fix a date for final enquiry serving a notice to the Police to be present and adjudicate and dispose the case on the basis of materials available before it: