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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2) in Haryana Children Rules, 1974

(2)Every child admitted to an institution shall be supplied with a set of clothes and the clothes worn by the child at the time of admission shall be destroyed if they are in rags or filthy or verminous condition. In other cases the clothes shall be returned to the parents, guardian or relatives of the child, and if it is not possible to do so, shall be washed, tied up in a bundle and stored and returned to the child on his discharge.