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

State of Tamilnadu - Subsection

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

(xxxvi)In cases of petty and serious offences, the final report shall be filed before the Board at the earliest and in any case not beyond the period of three months from the date of information to the police;