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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(xxiii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxiii)The Board, after preliminary assessment under section 15 of the Act, passes an order that there is a need for trial of the said child as an adult, it shall also assign reasons for the same and a copy of the order shall be provided to the child forthwith;