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[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Tamilnadu - Subsection

Section 56A(3) in The Tamil Nadu Borstal Schools Rules, 1938

(3)The probation Officer shall send monthly reports to the Superintendent of the School and the Chief Probation Superintendent about inmates released on licence till the period of licence is over and thereafter quarterly reports for two years as in the case of inmates discharged after their full term of detention.]