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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)When any person or organization authorized under sub-section (1) of section 32 of the Act receives a child in need of care and protection, he may produce the child before the Committee with the report of the circumstances under which the child came to his notice.