Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act] State of Rajasthan - Subsection Section 28(1)(b) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002 (b)separate children's homes shall be set-up for boys and girls in the age group 10 to 18 years.