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

Union of India - Subsection

Section 19(8) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(8)The Officer-in-charge of a girls institution, subject to the approval of the competent authority may get suitable girls above the age of eighteen years married according to the procedure laid down by that authority from time to time.