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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(ix) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(ix)The Committee shall restore a child in need of care and protection only on proper verification of the identity of the child, parents or guardian and after addressing the vulnerability of the child;