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State of Haryana - Section

Section 32 in Haryana Children Rules, 1974

32. Recognition as an approved place Sections 30 and 67(2)(n).

- Any hospital, surgery or any other suitable place or institution, the occupier or manager of which is willing temporarily to receive a child suffering from dangerous disease or mental disorder for so long a period as may be necessary, may be recognised by the Government to be an approved place for the purposes of sub-section (1) of Section 30 and rule 8.