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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(iii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)In the event of lapses that are rectifiable, the District Collector shall give directions to the Officer-in-charge of the child care institution and give reasonable time to rectify the said lapses and on the compliance with the direction of the District Collector, the complaint may be closed forthwith;