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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)the Officer-in-charge of the child care institution shall immediately send a report to the area Police Station or Special Juvenile Police Unit or Child Welfare Police Officer along with the details and description of the child, the identification marks and a photograph, with a copy marked to the Board or the Children's court as well as to the Director of Social Defence;