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

State of Haryana - Subsection

Section 20(4) in The Haryana Children Act, 1974

(4)In determining the special school, or any person to whose custody a child is to be committed or entrusted under this Act, the court shall pay due regard to the religious persuasion of the child to ensure that religious instruction contrary to the religious persuasion of the child is not imparted to him.