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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)The Officer-in-charge shall refuse admission of a child whose age, identification marks, details of offence committed has not been mentioned:Provided that admission can also be refused if the placement order received from the Board is not duly signed or corrections not attested properly or brought without any seal affixed.