Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(1)The State Government or the voluntary organisation recognised by that State Government shall set up separate observation homes or special homes for boys and girls.