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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(10) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)A child may be removed from a foster home in the event of unwillingness to continue to live under foster care. Such a child shall be admitted to a child care institution.