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[Cites 0, Cited by 0] [Section 23(12)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(12)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)both the spouses must be above the age of thirty-five years and must be in good physical, emotional and mental health;