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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Juvenile Justice Act, 1986

(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 temporary reception of juveniles during the tendency of any inquiry regarding them under this Act, it may recognise such institution as an observation home for the purposes of this Act.