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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(l) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(l)"Institution" means an Observation Home , a Special Home, a Children's Home or a Shelter Home set up, certified or recognized and registered under Sections 8, 9, 34, sub-Section (3) of Section 34 and Section 37 of the Act respectively;