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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(xi) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xi)Whenever the Committee orders a child to be kept in a child care institution, it shall forward to the Officer-incharge of such institution a copy of the order of placement in Form XV with all relevant records. A copy of such order shall also be forwarded to the District Child Protection Unit: