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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)A Separate homes and facilities should be maintained and provided for boys and girls of
(i)0 -6 years of age (mix boys and girls),
(ii)7-12 years of age,
(iii)13-18 years of age.
(inclusive of both the ages)