Section 38(1)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

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State of Jammu-Kashmir - Subsection

Section 38(1)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)Children's Home-

(i)There shall be separate children's homes for girls and boys;

(ii)Juveniles committed to children's homes shall be classified and segregated according to the following age groups:-