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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(xxxi) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxxi)The Board shall not recognise any children home or open shelter either as a place of safety or fit facility for the purpose of keeping a child in conflict with law and no child in conflict with law shall be ordered to be kept in a children home or a open shelter under any circumstances;