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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(2) in Haryana Children Rules, 1974

(2)On being satisfied on the report of the Probation Officer, the competent authority may send the child, if necessary, on execution of a bond by the child as nearly as in form XI, to the said relative or fit person on giving an undertaking by the said relative or fit person in form XII.