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

(e)Shelter Home-

(i)there shall be separate Shelter Homes for girls and boys;

(ii)juveniles committed to Shelter Homes shall be classified and segregated according to the following age groups