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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(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;