Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(3) in Haryana Children Rules, 1974

(3)When a licence has been revoked under sub-section (3) of Section 52 and the child refuses or fails to return to the institution to which he was directed so to return, any police officer may on the advice of the authority revoking the licence arrest the child without warrant and send him to the institution.