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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(b) in The Haryana Children Act, 1974

(b)direct the child to be released on probation of good conduct and placed under the care of any parent, guardian, or other fit person on his executing a bond with or without surety as the court may require for the good behaviour and well-being of the child for any period not exceeding three years;