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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The District and Sessions Judge shall inspect the functions of Juvenile Justice Board at least once in six months and report to the Government and the High Court for follow-up.