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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(1)(iii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)natural guardian or the guardian appointed by the Court, where both parents are alive but are not living together and the parents have given their consent to the Child Welfare Committee for surrendering the child;