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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(xxxii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxxii)Where release of a child to the custody of parent or guardian or a fit person with or without the supervision of probation officer is ordered as the case may be, the Board shall make an order in Form IV and call for a report by the probation officer when supervision is required;