Section 13(8)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

(iii)Where the child has been found to be involved in the offence, the child may be sent to a place of safety till the age of twenty-one years.

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