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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)when a child is transferred from one institution to another, all his money, valuables and other articles, shall be sent along with the child to the Officer-in-charge of the institution to which the child has been transferred together with a full and correct statement of the description and estimated value thereof;