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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

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