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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(5) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)When the child is released in a case where the apprehension is not warranted, the parents or guardians or a fit person in whose custody the child is released, shall furnish an undertaking in a non-judicial paper in Form VII to ensure their presence on the dates during enquiry or proceedings before the Board.