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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2)(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(b)Special Home:
(i)Separate special Home for girls above the age of 10 years and boys with further segregation in the age group of 11 to 15 and 16 to 18 years;
(ii)Classification and segregation of juveniles on the basis of age and nature of offences and their mental and physical status.
(iii)The State Government shall notify a 'Place of Safety' to accommodate juveniles who have been referred by the Board under Section 16 of the Act, in such manner as prescribed from time to time.