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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(2)(c) in Jammu and Kashmir Juvenile Justice Act, 1997

(c)the circumstances in which, and the conditions subject to which, an institution may be certified as a special home or juvenile home or recognised as an observation home, and the certification or recognition withdrawn;