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[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(8)(vi) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)When the child attains the age of twenty-one years and is yet to complete the term of stay, the Children's court shall,-