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

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)Where the 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 juvenile in conflict with law during the pendency of any inquiry regarding them under the Act, it may certify such institution as an observation home for purposes of the Act.