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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(c)16-18 years.
(iii)For the classification and segregation of juveniles due consideration shall be given to their physical and mental status and degree of their alleged offence.