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

State of Tamilnadu - Subsection

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

(i)a case history of the child admitted to an child care institution shall be maintained as per Form XX which shall contain information regarding his social-cultural and economic background and this information may be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community;