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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)All child care institutions shall apply to the District Child Protection Unit or any other authorised officer of the Department of Social Defence or an authorised officer of the State Commissioner for the Differently Able on an application in Form XXIII together with supporting documents. The receipt of application for registration under the Act shall be acknowledged by providing a proof of receipt to the applicant organisation in Form XXIV and shall comply with the following, namely:-