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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(7) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(7)A copy of the minutes pertaining to each item shall be kept in the respective files for appropriate action. Opinions shall be kept in the respective records and for convenience, copies thereof with appropriate indexing shall be kept in guard files.