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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in Haryana Children Rules, 1974

(1)In all cases under the Act the proceedings shall be conducted in as simple a manner as possible and no unnecessary formality shall be observed. Care shall be taken to ensure that the child against whom the proceeding have been instituted feels home-like atmosphere during the proceedings.