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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(ii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)at the time of release of such child, the valuables and other articles kept in safe custody and the money deposited in name of the child shall be handed over to the parent or guardian, as the case may be, after making entries in the register and signed by the Officer-in-charge;