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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in The Haryana Children Act, 1974

(1)When a person alleged to be a neglected child is produced before a Board, it shall examine the person who brought the child or made the report and record the substance of such examination and hold the enquiry in the prescribed manner and may made such orders in relation to the child as it may deem fit.