Section 21(1)(d) in The Juvenile Justice Act, 1986

[Cites 0, Cited by 2] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(d) in The Juvenile Justice Act, 1986

(d)make an order directing the juvenile to be sent to a special home,-

(i)in the case of a boy over fourteen years of age or of a girl or sixteen years of age, for a period of not less than three years;

(ii)in the case of any other Juvenile, for the period until he ceases to be a juvenile: