Section 34(3) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(3)[ Without prejudice to anything contained in any other law for the time being in force, all institutions, whether State Government run or those run by voluntary organisations for children in need of care and protection shall, within a period of six months from the date of commencement of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2006, be registered under this Act in such manner as may be prescribed.] [Inserted by Act 33 of 2006, Section 19 (w.e.f. 22.8.2006).]
