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

State of Tamilnadu - Subsection

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

(xix)For the purpose of conducting a preliminary assessment, the Board shall interact with the child alleged to be in conflict with law as well as his family members, wherever available. The child may, in addition be represented through his counsel and the submissions on behalf of the child shall be considered;