Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

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

(xxi)The Committee shall order for restoration of a child to the parents, through escorts in Form XVIII, if the parents or guardian of a child fail to appear before the Committee;