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[Cites 0, Cited by 1] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)The State Government may, by rules made under this Act, provide for the management of children's homes including the standards and the nature of services to be provided by them, and the circumstances under which, and the manner in which, the certification of a children's home or recognition to a voluntary organisation may be granted or withdrawn.