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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)'Institution' for the purpose of these Rules, means an Observation Home or a Special Home or a Children's Home set up under Sections 8, 9 and 34 of the Act.