Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Jharkhand - Subsection Section 80(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (3)The State Government may set up separate Integrated Rehabilitation Centres for child addicts on the basis of appropriate age groups.
