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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(ii) in Haryana Children Rules, 1974

(ii)transferred to some other institution established or recognised under Section 8 or Section 9 or Section 10 or in accordance with the provisions of the Act and rules relating to discharge and transfer.