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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(xxii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxii)The Committee shall direct the probation officer or District Child Protection Offi cer for effective intensive follow-up on specific cases whose accountability may be ensured by frequent supervision;