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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(7)(ii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)The Children's court, while conducting the inquiry shall follow the procedure for trial in summons case under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).