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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Tamilnadu - Subsection Section 15(6) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017 (6)The Children's court shall record its reasons while arriving at a conclusion whether the child is to be treated as an adult or as a child.
