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[Cites 0, Cited by 14] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Juvenile Justice Act, 1986

(2)Where the State Government is of opinion that any institution other than a home established or maintained under sub-section (1) is fit for the reception of the neglected juveniles to be sent there under this Act, it may certify such institution as juvenile home for the purposes of this Act.