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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in Haryana Children Rules, 1974

(3)In case the institution is for the reception of girls mainly and the fit person is such in whose care mainly the girls are placed, and the inspection is not made by the Chief Child Welfare Officer, the visitors shall, wherever be practicable be a woman.