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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(5)(i) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(i)The standards of accommodation as per the norms laid down in rule 40(2) shall be observed to the extent possible and shall include a minimum of following facilities:-