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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(1)The Head quarter of the State Commission shall be in Chennai. The Commission shall meet regularly at its office in Chennai at such time as the Chairperson thinks fit, but three months shall not intervene between its last meeting and the next meeting.