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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The social investigation report shall provide for risk assessment, including aggravating and mitigating factors highlighting the circumstances which induced vulnerability such as traffickers or abusers being in the neighbourhood, adult gangs, drug users, accessibility to weapons and drugs, exposure to age, inappropriate behaviours, information and material.