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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(3) in Haryana Children Rules, 1974

(3)The Superintendent shall maintain a register in which he shall record full particulars of the punishment inflicted by him, together with the nature of offences, the names of the defaulters and the number of previous punishments awarded to them. The Superintendent shall send an extract from the register to the Chief Child Welfare Officer before the tenth of every month.