Section 21(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)All institutions running institutional care services for children in need of care and protection or children in conflict with law, whether run by the government or voluntary organisation, shall be registered under sub-section (1) of section 41 of the Act, irrespective of being registered or licensed under any other Act for the time being in force.
