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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(3)(c) in The Haryana Children Act, 1974

(c)a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home from which he was released or to any other children's home or special school.