Section 20(1)(c) in The Haryana Children Act, 1974

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(c) in The Haryana Children Act, 1974

(c)make an order directing the child to be sent to a special school -

(i)in the case of a boy over fourteen years of age or of a girl over sixteen years of age, for a period of not less than three years;

(ii)in the case of any other child, for the period until he ceases to be a child: