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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(1) in The Haryana Children Act, 1974

(1)The competent authority which makes an order for sending a neglected child or a delinquent child to a children's home or a special school or placing the child under the care of a fit person may make an order requiring the parent or other person liable to maintain the child to contribute to his maintenance in the prescribed manner.