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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(1)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The State Government/voluntary organization shall set up separate institutions for boys and girls. Separate facilities shall be set up for girls who are above the age of 10 years and below the age of 10 years. With respect to institutions for boys, separate facilities for the age groups up to 12 years, 12-16 and 16-18 years shall be set up. Separate facilities shall be set up for children in the age group up to 0-5 years with appropriate facilities for the infants.