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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(1)Any State Government may establish and maintain either by itself or under an agreement with voluntary organisations, observation homes in every district or a group of districts, as may be required for the temporary reception of any juvenile in conflict with law during the pendency of any inquiry regarding them under this Act.