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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)The District Magistrate shall suo moto or on receipt of any complaint against the Chairperson or member conduct preliminary inquiry and if evidence either oral or documentary is forthcoming shall forward the complaint to the Government along with his recommendations;