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[Cites 0, Cited by 18] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Children Act, 1960

(2)Where the Administrator is of opinion that any institution other than an institution established under sub-section (1) is fit for the temporary reception of children during the pendency of any inquiry regarding them under this Act, he may recognise such institution as an observation home for the purpose of this Act.