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

State of Tamilnadu - Subsection

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

(ii)A child in conflict with law may be produced either before the Principal Magistrate or a social worker member, even at their residence, when the Board is not sitting: