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[Cites 0, Cited by 8] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(4)The rules made under sub-section (3) may also provide for the classification and separation of juvenile in conflict with law on the basis of age and the nature of offences committed by them and his mental and physical status.