Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(g) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(g)"Institution" for the purposes of these rules, means the homes established or notified as such by the Government from time to time under the provisions of the Act;