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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(1)(ii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)any one of the parent if the other is not alive or has been declared to be unsound mind by a competent court;