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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2)(xxxvii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xxxvii)manner in which a Board or the Committee shall recognise, a facility being run by a Governmental organisation or a voluntary or non-governmental organisation registered under any law for the time being in force, fit to temporarily take the responsibility of a child for a specific purpose after due inquiry regarding the suitability of the facility and the organisation to take care of the child under sub-section (1) of section 51;