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

State of Haryana - Subsection

Section 20(4) in Haryana Children Rules, 1974

(4)Any place of safe custody in which the child is kept shall be open to inspection by any member of the Board, Magistrate of the children's Court, Chief Child Welfare Officer, Probation Officer and any other officer as the Government may specify in that behalf.