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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Haryana - Subsection

Section 63(2) in The Haryana Children Act, 1974

(2)The Chief Child Welfare Officer may, by general or special order, direct that any power exercisable by him under this Act, or the rules made thereunder shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by an officer subordinate to him.