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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(d) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)"institution" for the purpose of these rules, means an observation home, or a special home, or a children's home or a shelter home, set up certified or recognized under Sections 8, 9, 34 and 37 of the Act respectively;