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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(4) in The Haryana Children Act, 1974

(4)When a licence has been revoked or forfeited and the child refuses or fails to return to the special school or children's home to which he was directed so to return, the Chief Child Welfare Officer, may, if necessary, cause him to be taken charge of and to be taken back to the special school or children's home.