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 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)Inmates of the institutions shall be classified and separated in accordance with their age as follows. -Age group up to 12 yearsAge group of 12 to 16 yearsAge group of 16 to 18 years