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[Cites 0, Cited by 1] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(1)The State Government may establish and maintain either by itself or in association with the voluntary organisations, children's homes, in every district or group or districts, as the case may be, for the reception of child in need of care and protection during the pendency of any inquiry and subsequently for their care, treatment, education, training, development and rehabilitation.