Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(b) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(b)the child care institution shall not be a blacklisted organisation in any district or State for misappropriation or mismanagement of funds received either under Central Indian Trusts Act, 1882 (Central Act 2 of 1882) or from State Government or for suspension or cancellation on account of any lapses;