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

State of Tamilnadu - Subsection

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

(vi)The dis-positional order passed by the Children's court shall necessarily include an individual care plan in Form V for the child in conflict with law concerned, prepared by a probation officer or Child Welfare Officer or recognised voluntary organisation on the basis of interaction with the child and his family, where possible;