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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Haryana Children Act, 1974

(2)A Board shall consist of a Chairman and such other members, not exceeding six, as the State Government thinks fit to appoint, of whom not less than two shall be women, and every such member shall have the powers of a Magistrate of the first class under the Code of Criminal Procedure, 1898 (Central Act 5 of 1898).