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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Jharkhand - Subsection

Section 50(1)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)not be below the age of twenty-five years and above the age of sixty years, and for the member who is a adoptee as per clause (e) of sub-section (1) of section 69 of the Act , the minimum age would be twenty-one years;