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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(1)(b) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(b)classification and segregation of children according to their age group preferably 7-11 years, 12-16 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offence committed.