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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(4)The annual report shall include information on administrative and financial matters, complaints investigated/ inquired into; action taken on cases; details of research; reviews; education and promotion efforts; consultations; details and specific recommendations of the Commission on any matter, besides any other matter that the Commission may consider warranting inclusion in the report.