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[Cites 0, Cited by 27] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)Where the State Government is of opinion that any institution other than a home established or maintained under sub-section (1), is fit for the reception of juvenile in conflict with law to be sent there under this Act, it may certify such institution as a special home for the purposes of this Act.