Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (1)A juvenile shall be grouped on the basis of age, physical and mental health, length of stay, degree of delinquency and the character.
