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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(4) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(4)The special juvenile police or the designated police officer shall produce the juvenile before the Magistrate or a member of the Board within the twenty-four hours of his apprehension (excluding the time take of bring the juvenile from the Police Station or place of safety to the Board).