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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(2)(f) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(f)to bring before the Board or the Committee, immediately juveniles or children who have not been of good behaviour during the period of supervision.