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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(7) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)In the event of continued absence of a Chairperson or member without prior intimation to the committee for more than five sittings, it shall be informed to the Directorate of Social Defence;