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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in Haryana Children Rules, 1974

(2)The competent authority shall see that the child brought before it is not kept under the close guard of a police officer but sits or stands by him-self or in the company of a relative or friend or a probation officer at some convenient place as near to it as possible.