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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(3)(b) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)Separate Children's Homes should be set up for boys and girls in the age group of 10-18 years.