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

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

(iii)Where the child has been found to be involved in the offence, the child may be sent to a place of safety till the age of twenty-one years;

Legal Document View