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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(iv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)In case of lapses not being rectified, even after reasonable time being given, the District Collector shall determine such non-co-operation as being violative of the basic requirements to run an institution and shall recommend to the Director of Social Defence to take any further action as the Director of Social Defence may think fit;