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[Cites 0, Cited by 0] [Section 33(9)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(9)(a) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(a)a thorough enquiry by the probation officer or case workers or police, as the case may be, and a report containing findings submitted within a maximum period of one month;