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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(6) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(6)On receiving information about a child in need of care and protection, if circumstances warrants that child cannot be produced before the Committee, the Committee may move out to reach such a child or hold its camp sitting at a place that is convenient for the child;