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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(4) in Haryana Children Rules, 1974

(4)Any breach of the bond or undertaking given under sub-rule (2) shall render the child, if found at any time at any place within the State of Haryana, liable to be brought before the competent authority who may make an order directing the child to be sent to an institution.