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[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(8)(b) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(b)take into account the periodic reports of the progress of the child, prepared by the probation officer or the District Child Protection Unit or a social worker, if needed and further direct that institutional mechanism if inadequate be strengthened.