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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)Each case shall be placed before the Board for proper main streaming and with regard to cases in which the juvenile or child is kept for the maximum period, action may be initiated six months before they attain the age of eighteen years.