Section 20(2)(iii) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

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State of Assam - Subsection

Section 20(2)(iii) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

(iii)At the time of the release of such child the property, valuables kept in safe custody and the money deposited in his name shall be handed over to him or to his parent or guardian, as the case may be, and an entry be made in that behalf in the register maintained under Rule 17. Such entry shall be signed by the Superintendent.

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State of Assam - Subsection

Section 20(2)(iii) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976