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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(c) in The Juvenile Justice Act, 1986

(c)the circumstances in which, and the conditions subject to which, an institution may be certified as a special home or a juvenile's home or recognised as a observation home, and the certification or recognition withdrawn;