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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)On receipt of report from the District Child Protection Unit, the Child Welfare Committee shall examine all the records relating to the child and the future prospects of the child while placing under foster care.