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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(1)(a) in The Haryana Children Act, 1974

(a)a neglected or delinquent child to be discharged from the children's home or special school either absolutely or on such conditions as it may think fit to impose;