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[Cites 0, Cited by 10] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)Where the State Government is of opinion that any institution other than a home established or maintained under sub-section (1), is fit for the temporary reception of juvenile in conflict with law during the pendency of any inquiry regarding them under this Act, it may certify such institution as an observation home for the purposes of this Act.