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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(2)Each case shall be placed before the Classification Committee for proper mainstreaming and with regard to cases in which the juvenile or child is kept for three maximum period, action may be initiated six months before they attain the age of eighteen years.