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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The State Government may transfer the management of any State run institution under the Act to a voluntary organization of repute, who has the capacity to run such an institution, and certify said voluntary organization as a fit institution to own the requisite responsibilities under a Memorandum of Understanding for a specified period of time.