Section 25(2)(b) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

(b)Place of Safety (for children in conflict with law).-

(i)a separate place of safety shall be provided for children in conflict with law according to their age and the nature of offence;

(ii)classification and segregation of children shall be made in the age groups 16-18 years and 19-21 years;

(iii)children alleged to have either committed or been party to heinous crimes shall be provided separate accommodation within the home.

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