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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(2)(e) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(e)to accompany juveniles or children where ever possible from the office of the Board to observation home, special home, children's home or fit person, as the case may be;