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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The Board or the Committee shall, if dissatisfied with the standards of care and protection provided or for any other reason, at any time, by an order withdraw the recognition of the person as a fit person from the date specified in the order of the Board or the Committee;