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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(f) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(f)if a person, found guilty of an offence in an organisation and subjected to penal action by the Government or the courts, establishes another organisation or forms part of another organisation as office bearer or any other position, such an organization shall not be considered for registration;