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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)unless he has completed thirty five years of age and should not have completed sixty five years of age at the time of appointment and shall have a proven track record for a period of not less than seven years of experience in dealing with children;