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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)In order to ensure proper care and treatment as per the individual care plans, a child shall be grouped on the basis of age, nature of offence (in the case of children in conflict with law), physical and mental health and length of rehabilitation.