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

State of Tamilnadu - Subsection

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

(e)the entries made in the 'personal belongings register', relating to each child shall be read over to the child in the presence of a witness, whose signature shall be obtained in token of the correctness of such entries and shall be countersigned by the officer-in-charge of the child care institution;