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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(5) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)Any preference expressed by the child at any stage regarding the gender of the interpreter, translator, special educator or expert may be taken into consideration. Wherever necessary, more than one such person may be engaged in order to facilitate communication with the child.