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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(j) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(j)a pre-discharge and rehabilitation programmes shall be prepared before the discharge of the child. The assistance of voluntary welfare organisations may also be taken up for preparation of the plan;