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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Inmates of the institutions shall be classified and separated in accordance with their age as follows :-Age group up to 12 yearsAge group of 12 to 16 yearsAge group of 16 to 18 years