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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(4)(o) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(o)Record keeping :- All the case files of the children maintained by the institutions and the Committee shall be computerized and networked so that the data is centrally available.