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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(p) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(p)"observation home" means a home established by the Government or by a voluntary organization and certified by the Government under Section 9 as an observation home for the juvenile in conflict with law;