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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(1)All institutions running institutional care services for children in need of care and protection or children in conflict with law, whether run by the government or voluntary organization, shall be registered under sub-section (1) of section 41 of the Act, irrespective of being registered or licensed under any other Act for the time being in force.