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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(2)(d) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)to visit regularly the residence of the juvenile or the child under their supervision and also places of employment or school attended by such juvenile or the child and to submit fortnightly reports as prescribed in Form IX;