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[Cites 0, Cited by 6] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(1)Any State Government may establish and maintain either by itself or under an agreement with voluntary organisations, special homes in every district or a group of districts, as may be required for reception and rehabilitation of juvenile in conflict with law under this Act.