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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)The District Magistrate shall suo motu or on receipt of any complaint against any Social Worker Member, conduct a preliminary inquiry and if evidence either oral or documentary is forthcoming shall forward the complaint to the Government along with his recommendations;