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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)Payment for the services of an interpreter, translator, special educator or expert whose name is enrolled in the register maintained under sub-rule (1) or otherwise, shall be made from the funds placed at the disposal of the District Child Protection Unit by an order of the Board or Children's court or Committee.