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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(viii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(viii)an appeal to such a cancellation or withholding of registration may be made to the Government within a period of forty five days of passing order and such appeal shall be disposed of within a period of ninety days from the date of receipt of the appeal application: