Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(i) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)A detailed report shall be sent immediately by the Officer-in-charge of the child care institution to the District Collector, District Child Protection Unit and the Juvenile Justice Board or Child Welfare Committee depending on the supervisory authority;