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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(xx) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xx)The Board shall take into account the report of investigation, statements of witnesses, recorded by the Child Welfare Police Officer, medico-legal report, forensic report and other documents prepared during the course of investigation filed by the police before it;