Section 9(2)(g) in The High Court Legal Services Committee Regulations, 1997

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State of Uttar Pradesh - Subsection

Section 9(2)(g) in The High Court Legal Services Committee Regulations, 1997

(g)in custody, including custody in a protective home within the meaning of clause (g) of Section 2 of the Immoral Traffic (Prevention) Act, 1956 or in a Juvenile Home within the meaning of clause (1) of Section 2 of the [Juvenile Justice Act, 1986] [See now the Juvenile Justice (Care and Protection of Children) Act, 2000 (Act No. 56 of 2000).], or in a psychiatric Hospital or Psychiatric Nursing Home within the meaning of clause (g) of Section 2 of the Mental Health Act, 1987; or

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State of Uttar Pradesh - Subsection

Section 9(2)(g) in The High Court Legal Services Committee Regulations, 1997