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

State of Haryana - Subsection

Section 30(1) in The Haryana Children Act, 1974

(1)When a child, brought before a competent authority under this Act, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental disorder that will respond to treatment, the competent authority may send the child to any place recognised to be an approved place in accordance with the rules made under this Act for such period as it may think necessary for the required treatment.