Legal Document View

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
[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Maharashtra - Subsection

Section 15B(2)(i) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(i)The Special Home should provide facilities for formal as well as non-formal education to juveniles. The education shall also include the modern, vocational training courses which are required in day to day life.