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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)Soon after receipt of a child from the Police or any other agency the Child Welfare Police Officer of the Police Station or Special Juvenile Police Unit shall produce the child before the Board within twenty four hours as required in sub-section (1) of section 10 of the Act.